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[Cites 0, Cited by 1] [Section 23(5)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(5)(c) in The Drugs And Cosmetics Act, 1940

(c)without prejudice to the institution of any prosecution, if the alleged contravention be such that the defect may be remedied by the possessor of the drug or cosmetic, he shall, on being satisfied that the defect has been so remedied, forthwith revoke his order under the said clause.