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Drugs and Cosmetics Act, 1940 9D. Spurious cosmetics For the purposes of this Chapter, a cosmetic shall be deemed to be spurious,- (a) if it is imported under a name which belongs to another cosmetic; or (b) if it is an imitation of, or is a substitute for, another cosmetic or resembles another cosmetic in a manner likely to deceive or bears upon it or upon its label or container the name of another cosmetic, unless it is plainly and conspicuously marked so as to reveal its true character and its lack of identity with such other cosmetic; or (c) if the label or container bears the name of an individual or a company purporting to be the manufacturer of the cosmetic which individual or company is fictitious or does not exist; or (d) if it is an imitation of, or is a substitute for, another drug or re-not truly a product.]    |
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