Section 3(13) in The Chhattisgarh Municipalities Act, 1961

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State of Chattisgarh - Subsection

Section 3(13) in The Chhattisgarh Municipalities Act, 1961

(13)"food" means any article used as food or drink for human consumption other than drugs and water and includes-

(a)any article which ordinarily enters into or is used in the composition or preparation of human food; and

(b)any flavouring matter or condiments;