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

State of Maharashtra - Subsection

Section 241(2) in The City of Nagpur Corporation Act, 1948

(2)If any article capable of being so used is found in any such manufactory, shop or place, the Court shall, unless and until the contrary is proved, presume, in any prosecution under this section that it is intended to be used for adulteration.