LexSection 28A — Penalty for not keeping documents, etc., and for non-disclosure of information.
The Drugs and Cosmetics Act, 1940
1 [28A. Penalty for not keeping documents, etc., and for non-disclosure of information.-- Whoever without reasonable cause or excuse, contravenes the provisions of section 18B shall be punishable with imprisonment for a term which may extend to one year or 2 [with fine which shall not be less than twenty thousand rupees or with both].Open in Lexace · Ask the AI about this section