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[Cites 0, Cited by 0] [Section 268(1)] [Section 268] [Entire Act]

State of Chattisgarh - Subsection

Section 268(1)(ii) in The Chhattisgarh Municipalities Act, 1961

(ii)any milk or dairy product, sweetmeat, fruits, vegetables, betels (ready for chewing), ice, ice-cream, aerated waters, syrups or soft drinks, fruit juice or neera, confectionery and prepared food or drink of any kind;