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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(18) in The Coimbatore City Municipal Corporation Act, 1981

(18)"food" includes-
(a)every article (other than drugs and water) used as food or drink for human consumption;
(b)all materials used or admixed in the composition or preparation of such article; and
(c)flavouring or colouring matter, confectionery, spices and condiments;