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Drugs and Cosmetics Act, 1940 33M. Cognizance of offences (1) No prosecution under this Chapter shall be instituted except by an Inspector 162[with the previous sanction of the authority specified under sub-section (4) of section 33G]. (2) No Court inferior to that 163[of a Metropolitan Magistrate or of a Judicial Magistrate of the first class] shall try an offence punishable under this Chapter.    |
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