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[Cites 0, Cited by 0] [Section 260] [Entire Act]

State of Chattisgarh - Subsection

Section 260(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)No person shall keep or permit to be kept in any shop or place in which milk is stored or in any manufactory, shop or place in which butter, ghee, wheat, Hour, mustard oil, tea, edible oil, edible fat or any article notified by the Government in this behalf is manufactured or stored, any substance intended to be used for adulteration of such milk, butter, ghee, wheat. Hour, mustard oil or other article.