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[Cites 0, Cited by 3] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(c) in The Drugs And Cosmetics Act, 1940

(c)any drug or cosmetic in contravention of the provisions of any notification issued under section 10A, shall be punishable with imprisonment for a term which may extend to three years, or with fine which may extend to five thousand rupees, or with both.