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[Cites 0, Cited by 0] [Section 215] [Entire Act]

Union of India - Subsection

Section 215(2) in Cantonments Act, 1924

(2)Any article seized under sub-section (1) which is of a perishable nature may, under the orders of the Health Officer or the Assistant Health Officer, forthwith be destroyed if, in his opinion, it is diseased, unwholesome or unfit for human food, drink or medicine, as the case may be.