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[Cites 0, Cited by 0] [Section 211(1)] [Section 211] [Entire Act]

State of Gujarat - Subsection

Section 211(1)(b) in The Gujarat Municipalities Act, 1963

(b)in case any such animal, carcasses, or other articles before mentioned appear to be diseased or unsound or unwholesome or unfit for human food or drink or medicine may seize the same.