Sale of drug as a different drug or preparation
Sale of drug as a different drug or preparation.
276. Whoever knowingly sells, or offers or exposes for sale, or issues from a dispensary for medicinal purposes, any drug or medical preparation, as a different drug or medical preparation, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
STATE AMENDMENTS
ORISSA
See Amendments in section 272.
UTTAR PRADESH
See State Amendments in section 272.
WEST BENGAL
See State Amendments in section 272.