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[Cites 0, Cited by 0] [Section 215(4)] [Section 215] [Entire Act]

Union of India - Subsection

Section 215(4)(a) in Cantonments Act, 1924

(a)such substance has been added to the article because the same is required for the preparation or production thereof as an article of commerce in a state fit for carriage or consumption and not fraudulently to increase the bulk, weight or measure of the food or drink or conceal the inferior quality thereof, or