Section 118(2)(a) in The M.P. Public Health Act, 1949

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State of Madhya Pradesh - Subsection

Section 118(2)(a) in The M.P. Public Health Act, 1949

(a)that any article of food offered or exposed for sale or stored or deposited with a view to sale, in or on a street, stall or place in the local area is in such a filthy, dangerous, adulterated or un-wholesome condition as to be unfit for human consumption; or

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State of Madhya Pradesh - Subsection

Section 118(2)(a) in The M.P. Public Health Act, 1949