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State of Chattisgarh - Section

Section 261 in The Chhattisgarh Municipal Corporation Act, 1956

261. Prohibition of sale of certain articles which are not of the prescribed standard of purety.

- No person shall, directly or indirectly, sell, expose or hawk for sale or manufacture or store for sale any drug or article of food or drink to which the Government has by notification applied this section unless it fulfills the conditions specified in such notification.