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State of Madhya Pradesh - Section

Section 262 in The M.P. Municipal Corporation Act, 1956

262. Substitutes.

- No person shall sell, or offer, expose, manufacture or store for sale, as being specified drug or article of food or drink to which the Government has by notification applied this section, any article hereinafter referred to as substitute which resembles or purports to be notified drug or article but differs therefrom in nature, substance or quality.