Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(xxiii) in Bihar Coal Mining Area Development Authority Rules, 1988

(xxiii)"Food" means every article used for food or drink by person other than drugs and water and any article which ordinarily inters into or is used in the composition or preparation of human food and includes flavouring and colouring matters and spices condiments.