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Drugs and Cosmetics Act, 1940 33EE. Adulterated drugs For the purposes of this Chapter, an Ayurvedic. Siddha or Unani drug shall be deemed to be adulterated,- (a) if it consists, in whole or in part, of any filthy, putrid or decomposed substance; or (b) if it has been prepared, packed or stored under insanitary conditions whereby it may have been contaminated with filth or whereby it may have been rendered injurious to health; or (c) if its container is composed, in whole or in part, of any poisonous or deleterious substance which may render the contents injurious to health., or (d) if it bears or contains, for purposes of coloring only, a colour other than one which is prescribed; or (e) if it contains any harmful or toxic substance which may render it injurious to health; or (f) if any substance has been mixed therewith so as to reduce its quality or strength. Explanation.-For the purpose of clause (a), a drug shall not be deemed to consist. in whole or in part, of any decomposed substance only by reason of the fact that such decomposed substance is the result of any natural decomposition of the drug : Provided that such decomposition is not due to any negligence on the part of the manufacturer of the drug or the dealer thereof and that it does not render the drug injurious to health.    |
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