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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(24) in The Goa, Daman and Diu Public Health Act, 1985

(24)"offensive matter" includes,-
(a)filth as defined in clause (9); and
(b)sewage as defined in clause (31);
(c)dirt, house sweepings, spitting, including chewed betel and tobacco, kitchen or stable refuse, broken glass or pottery, debris, and waste paper;