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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in Cigarettes (Regulation of Production, Supply and Distribution) Act, 1975

(3)No person shall, whether directly or indirectly, import, for the purpose of carrying on any trade or commerce in cigarettes, any documents article or thing, containing any advertisement which violates the provisions contained in sub-section (1) or sub-section (2).