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[Cites 0, Cited by 6] [Section 33G] [Entire Act]

Union of India - Subsection

Section 33G(4) in The Drugs And Cosmetics Act, 1940

(4)Every Inspector shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860) and shall be officially subordinate to such authority as the Government appointing him may specify in this behalf.