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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(6)(b) in The Prevention Of Food Adulteration Act, 1954

(b)adulterant which is purported to be an adulterant is not an adulterant, the person from whose possession the article of food or adulterant was taken] shall be entitled to have it restored to him and it shall be in the discretion of the Magistrate to award such person from such fund as the State Government may direct in this behalf, such compensation not exceeding the actual loss which he has sustained as the Magistrate may think proper.