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[Cites 0, Cited by 0] [Section 423] [Entire Act]

State of Nagaland - Subsection

Section 423(2) in Nagaland Municipal Act, 2001

(2)In case it is reasonably suspected that any drug is adulterated in such manner, as to lessen its efficacy or to change its operation or to render it noxious, the Chief Officer may cause to remove the same, giving a receipt therefore, and to cause the owner thereof to be brought before a magistrate for enquiry whether any offence has been committed in respect thereof, and for orders as to the disposal of the said drug.