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CIGARETTES & OTHER TOBACCO PRODUCTS (PROHIBITION OF ADVERTISEMENT & REGULATION OF TRADE & COMMERCE, PRODUCTION, SUPPLY & DISTRIBUTION) AMENDMENT ACT, 2007
No.38 of 2007
[24th September, 2007]
An Act to amend the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003.
BE it enacted by Parliament in the Fifty-eight Year of the Republic of India as follows:-
Short title:-
1. This Act may be called the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Amendment Act, 2007.
Amendment of section 7 of Act 34 of 2003:-
2. In the Cigarettes and Other Tobacco Products (Prohibition of Advertisement) and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003, in section 7, in sub-section (1), for the words “the specified warning including a pictorial depiction of skull and cross bones and such other warning as may be prescribed”, the words “such specified warning including a pictorial warning as may be prescribed” shall be substituted.
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