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[Cites 0, Cited by 0] [Section 33J] [Entire Act]

Union of India - Subsection

Section 33J(c) in The Drugs And Cosmetics Act, 1940

(c)under sub-section (2) of section 33-I is again convicted of an offence under that sub-section, shall be punishable with imprisonment for a term which may extend to one year and with fine which shall not be less than twenty thousand rupees or three times the value of the drugs confiscated, whichever is more.