1 [9C. 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
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