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[Cites 0, Cited by 36] [Section 21(1)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1)(d) in The Insecticides Act, 1968

(d)to stop the distribution, sale or use of an insecticide which he has reason to believe is being distributed, sold or used in contravention of the provisions of this Act or the rules made thereunder, for a specified period not exceeding [thirty] days, or unless the alleged contravention is such that the defect may be removed by the possessor of the insecticide, seize the stock of such insecticide;