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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Jharkhand - Subsection

Section 71(i) in Bihar Coal Mining Area Development Authority Rules, 1988

(i)When the Chief Medical Officer of the Authority has found in the possession of any person, any article of food or drink which is unfit for human consumption but can be utilised for other purpose, he may issue an order permitting its sale for such other purpose and under such condition as are in his opinion adequate to prevent its being used for human consumption.