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Union of India - Section

Section 33M in The Drugs And Cosmetics Act, 1940

33M. Cognizance of offences.—

(1)No prosecution under this Chapter shall be instituted except by an Inspector with the previous sanction of the authority specified under sub-section (4) of section 33G.
(2)No Court inferior to that of a Metropolitan Magistrate or of a Judicial Magistrate of the first class shall try an offence punishable under this Chapter.