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State of Jharkhand - Section

Section 322 in Jharkhand Municipal Act, 2011

322. Prohibition of sale of diseased animals or adulterated articles intended for human food.

- No person shall sell, expose or hawk or keep for sale any animal intended for human consumption, which is diseased, and no person shall sell, store for sale, expose or hawk for sale or manufacture any food, drink or drug intended for human consumption or medical treatment which is adulterated or unfit for human consumption.