Section 2(22)(b) in West Bengal Municipal Corporation Act, 2006

[Cites 0, Cited by 0] [Section 2(22)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(22)(b) in West Bengal Municipal Corporation Act, 2006

(b)in which milk is kept for the purposes of sale, or is used for manufacture or preparation for sale of-

(i)butter, or

(A)a shop or other place in, which milk is sold for consumption on the premises only, or

(B)a shop or other place from which milk is sold or supplied in hermetically closed and unopened receptacles in the same original condition in which it was first received in such shop or other place:

(ii)ghee, or

(iii)cheese, or

(iv)curds, or

(v)dried, sterilized, condensed or toned milk. but does not include-

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State of West Bengal - Subsection

Section 2(22)(b) in West Bengal Municipal Corporation Act, 2006