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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1)(d) in The M.P. Municipal Corporation Act, 1956

(d)"food" shall have the meaning assigned to it in the Prevention of Food Adulteration Act, 1954 (No. 37 of 1954);]