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[Cites 0, Cited by 5] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

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

(a)any drug deemed to be adulterated under section 9A or deemed to be a spurious drug under section 9B or any spurious cosmetic referred to in section 9D or any cosmetic of the nature referred to in clause (ee) of section 10 shall be punishable with imprisonment for a term which may extend to three years and a fine which may extend to five thousand rupees;