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[Cites 0, Cited by 0] [Section 263(1)] [Section 263] [Entire Act]

State of Chattisgarh - Subsection

Section 263(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)where any matter or ingredient not injurious to health has been added to any article of food or drink in order to facilitate the production or preparation of the same as an article of commerce in a state fit for carriage or consumption, and not fraudulently to increase the bulk, weight or measure of the article or to conceal the inferior quality thereof; or