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[Cites 0, Cited by 0] [Section 317(2)] [Section 317] [Entire Act]

State of Tamilnadu - Subsection

Section 317(2)(b) in Chennai City Municipal Corporation Act, 1919

(b)to be destroyed at the charge of the owner or person in whose possession it was at the time of seizure, in such manner as to prevent the same being again exposed or hawked about for sale or used for human food or for the manufacture or preparation of, or for containing, any such article as aforesaid.