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[Cites 0, Cited by 0] [Section 390(2)] [Section 390] [Entire Act]

State of Karnataka - Subsection

Section 390(2)(b) in Karnataka Municipal Corporations Act, 1976

(b)to be destroyed at the charge of the owner or person in whose possession it was at the time of seizure, in such manner as to prevent the same being again exposed or hawked about for sale, or used for human food or for the manufacture or preparation of, or for containing any such articles as aforesaid.