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[Cites 0, Cited by 2] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(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, having the prescribed qualifications, as the Government appointing him may specify in this behalf.