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[Cites 0, Cited by 0] [Section 427(24)] [Section 427] [Entire Act]

State of Madhya Pradesh - Subsection

Section 427(24)(l) in The M.P. Municipal Corporation Act, 1956

(l)the importation or transport within the city of any articles of food or drink produced under such conditions as will make them or are likely to make them injurious to the health of persons consuming them;