Section 6(1)(c) in The Poisons Act, 1919

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Union of India - Subsection

Section 6(1)(c) in The Poisons Act, 1919

(c)breaks any condition of a licence for the importation of any poison granted to him under section 3, shall be punishable,

(i)on a first conviction, with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both, and

(ii)on a second or subsequent conviction, with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.

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Union of India - Subsection

Section 6(1)(c) in The Poisons Act, 1919