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

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State of Gujarat - Subsection

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

(a)may at all reasonable times, enter into any place for the purpose of inspecting and may inspect any animal, carcasses, meat, poultry, game, flesh, fish, fruit, vegetables, corn, bread, flour, milk, ghee, butter or other articles intended for human food or drink or for medicine, whether exposed or hawked about for sale, or deposited in or brought to any place for the purpose of sale or of preparation for sale or may enter into and inspect any place used as a slaughter-house, and may examine anything which may be therein; and

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State of Gujarat - Subsection

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