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Union of India - Section

Section 29 in The Drugs And Cosmetics Act, 1940

29. Penalty for use of Government Analyst's report for advertising.—

Whoever uses any report of a test or analysis made by the Central Drugs Laboratory or by a Government Analyst, or any extract from such report, for the purpose of advertising any drug or cosmetic, shall be punishable with fine which may extend to five thousand rupees.