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[Cites 0, Cited by 1] [Section 22(2)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2)(c) in The Insecticides Act, 1968

(c)without prejudice to the institution of any prosecution, if the alleged contravention be such that the defect may be remedied by the possessor of the insecticide, he shall, on being satisfied that the defect has been so remedied, forthwith revoke his order and in case where the Insecticide Inspector has seized the stock of insecticide, he shall, as soon as may be, inform a Magistrate and obtain his orders as to the release thereof.