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[Cites 0, Cited by 0] [Section 283(4)] [Section 283] [Entire Act]

Union of India - Subsection

Section 283(4)(a) in The Cantonments Act, 2006

(a)such substance has been added to the article because the same is required for the preparation or production thereof as an article of commerce in a state fit for carriage or consumption and not fraudulently to increase the bulk, weight or measure of the food or drink or conceal the inferior quality thereof; or