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[Cites 0, Cited by 0] [Section 241] [Entire Act]

Nagpur Province - Subsection

Section 241(1) in The City of Nagpur Corporation Act, 1948

(1)No person shall keep or permit to be kept in any shop or place in which milk is stored or in any manufactory, shop or place in which butter, ghee, wheat flour, mustard oil, tea, edible oil, edible fat or any article notified by the State Government in this behalf is manufactured or stored, any substance intended to be used for adulteration of such milk, butter, ghee, wheat flour, mustard oil, other article.