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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Jharkhand - Subsection

Section 71(h) in Bihar Coal Mining Area Development Authority Rules, 1988

(h)The Chief Medical Officer of the Authority shall seize and destroy any articles of food, or drink which is unfit for human consumption or may direct any person to deliver for destruction or to retain pending further examination any such article, and no person to whom such order has been issued shall sell such article or dispose of it otherwise than in accordance with such order.