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State of Goa - Section

Section 87I in The Goa, Daman and Diu Public Health Act, 1985

87I. Forfeiture of property.

- Where any person has been convicted under this Chapter, for the contravention of the provisions of this Chapter, the article of food in respect of which the contravention has been committed may be forfeited to the Government, and disposed off or destroyed, as directed by the Government.