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[Cites 0, Cited by 0] [Section 467] [Entire Act]

State of Jharkhand - Subsection

Section 467(1) in Jharkhand Municipal Act, 2011

(1)The Municipal Commissioner or the Executive Officer, or any officer or other employee of the municipality authorized by him in this behalf, may, at any time by day or night, without notice, inspect and examine any food or drug or any utensil or vessel used for preparing, manufacturing or storing such food or drug.