LexSection 17C — Misbranded cosmetics
The Drugs and Cosmetics Act, 1940
1 [17C. Misbranded cosmetics.-- For the purposes of this Chapter, a cosmetic shall be deemed to be misbranded,-- (a) if it contains a colour which is not prescribed; or (b) if it is not labelled in the prescribed manner; or (c) if the label or container or anything accompanying the cosmetic bears any statement which is false or misleading in any particular.]Open in Lexace · Ask the AI about this section