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[Cites 0, Cited by 1] [Section 30(1)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1)(a) in The Drugs And Cosmetics Act, 1940

(a)under clause (b) of section 27 is again convicted of an offence under that clause, shall be punishable with imprisonment for a term which shall not be less than seven years but which may extend to ten years and with fine which shall not be less than two lakh rupees: