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[Cites 0, Cited by 0] [Section 215(4)] [Section 215] [Entire Act]

Union of India - Subsection

Section 215(4)(c) in Cantonments Act, 1924

(c)the owner or person in possession of the article has given sufficient notice by means of a label distinctly and legibly written or printed thereon or therewith, or by other means of a public description, that such substance has been added, or