LexSection 33H — Application of provisions of sections 22, 23, 24 and 25.
The Drugs and Cosmetics Act, 1940
1 [33H. Application of provisions of sections 22, 23, 24 and 25.-- The provisions of sections 22, 23, 24 and 25 and the rules, if any, made thereunder shall, so far as may be, apply in relation to an Inspector and a Government Analyst appointed under this Chapter as they apply in relation to an Inspector and a Government Analyst appointed under Chapter IV, subject to the modification that the references to "drug" in the said sections, shall be construed as references to 2 [Ayurvedic, Siddha or Unani] drug.]Open in Lexace · Ask the AI about this section