CIGARETTES (REGULATION OF PRODUCTION, SUPPLY AND DISTRIBUTION) ACT, 1975


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Section
 Section Title
  INTRODUCTION
  1 SHORT TITLE, EXTENT AND COMMENCEMENT View Judgements
  2 DEFINITIONS View Judgements
  3 RESTRICTIONS ON TRADE AND COMMERCE IN, AND PRODUCTION, SUPPLY AND DISTRIBUTION OF, CIGARETTES View Judgements
  4 MANNER IN WHICH SPECIFIED WARNING SHALL BE MADE View Judgements
  5 RESTRICTIONS ON ADVERTISEMENTS OF CIGARETTES View Judgements
  6 LANGUAGE IN WHICH THE SPECIFIED WARNING SHALL BE EXPRESSED View Judgements
  7 SIZE OF LETTERS View Judgements
  8 POWER OF ENTRY AND SEARCH View Judgements
  9 POWER TO SEIZE View Judgements
  10 CONFISCATION OF PACKAGES View Judgements
  11 POWER TO GIVE OPTION TO PAY COSTS IN LIEU OF CONFISCATION View Judgements
  12 LIABILITY TO PENALTY View Judgements
  13 CONFISCATION OR PENALTY NOT TO INTERFERE WITH OTHER PUNISHMENTS View Judgements
  14 ADJUDICATION View Judgements
  15 GIVING OF OPPORTUNITY TO THE OWNER OF SEIZED PACKAGES View Judgements
  16 APPEAL View Judgements
  17 PENALTY View Judgements
  18 OFFENCES BY COMPANIES View Judgements
  19 OFFENCTS TO BE COGNIZABLE AND BAILABLE View Judgements
  20 PROTECTION OF ACTION TAKEN IN GOAD FAITH View Judgements
  21 POWER TO MIKE RULES View Judgements
  22 ACT NOT TO APPLY TO CIGARETTES WHICH ARE EXPORTED View Judgements



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