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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Goa - Subsection

Section 92(2)(c) in The Goa, Daman and Diu Public Health Act, 1985

(c)If the authority or person aforesaid is of opinion that such food is wholesome and fit for human consumption, the food shall be returned to the person from whom it was seized and the cost, if any, of analysing the food or a sample thereof shall be borne by the local authority or local authorities concerned.