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State of West Bengal - Section

Section 202 in The Howrah Municipal Corporation Act, 1980

202. Prohibition of sale, etc. of adulterated or misbranded food or drug.

- No person shall directly or indirectly, himself or by any other person on his behalf, sell, expose or hawk about for sale or manufacture or store for the preparation of any food or drug or for sale any food or drug which is adulterated or misbranded.