Section 2(15A) in The Goa, Daman and Diu Public Health Act, 1985
(15A)[ "injurious food" means that food which upon consumption may cause or is likely to cause injury or is likely to be injurious or has the capacity or tendency to be injurious and cause any harm, damage, injury to the human body or its cells or tissues or any part thereof, and includes all that injurious food which the Government may, having regard to the circumstances, as also its effect use, nature, substance or quality, declare, by notification in the Official Gazette, as injurious food for the purposes of Chapter IXA of this Act;] [Inserted by the Amendment Act 8 of 2005.]
