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[Cites 0, Cited by 0] [Section 34AA] [Entire Act]

Union of India - Subsection

Section 34AA(d) in The Drugs And Cosmetics Act, 1940

(d)commits, as such Inspector, any other act, to the injury of any person without having reason to believe that such act is required for the execution of his duty, shall be punishable with fine which may extend to one thousand rupees.