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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(27) in The Chhattisgarh Municipal Corporation Act, 1956

(27)"food" means any article used as food or drink for human consumption other than drugs and water and includes-
(a)any article which ordinarily enters into or is used in the composition or preparation of human food; or
(b)any flavouring or colouring matter, spices or condiments;