Section 2(1)(c) in The Howrah Municipal Corporation Act, 1980

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State of West Bengal - Subsection

Section 2(1)(c) in The Howrah Municipal Corporation Act, 1980

(c)in the case of food, -

(i)if any substance has been mixed or packed with it so as to reduce or lower or harmfully affect its quality or strength, or

(ii)if any substance has been substituted wholly or in part for the article, or

(iii)if any normal constituent of the article has been wholly or in part abstracted, or

(iv)if it is mixed, coloured, powdered, coated or stained in a manner whereby deterioration or inferiority is concealed, or

(v)if it does not comply with the standard prescribed therefor by or under this Act or under any other law for the time being in force, or

(vi)if it contains or is mixed or diluted with any substance in any quantity to the prejudice of the purchaser or consumer or in any proportion which diminishes in any manner its food value or nutritive properties as compared with the same in a pure or normal state and in an undeteriorated and sound condition, or

(vii)if it contains any added poisonous or other added deleterious ingredient which may render such article injurious to health, or

(viii)if it is not of the nature, substance or quality which it purports or is represented to be;]

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State of West Bengal - Subsection

Section 2(1)(c) in The Howrah Municipal Corporation Act, 1980