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[Cites 0, Cited by 0] [Section 246] [Entire Act]

Nagpur Province - Subsection

Section 246(b) in The City of Nagpur Corporation Act, 1948

(b)no such person shall plead that he was ignorant that the animal, food, drink, drug or a substitute was diseased, unsound, unwholesome, unfit for human consumption or adulterated or did not fulfil the conditions specified or was a substitute, as the case may be;