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[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Madhya Pradesh - Subsection

Section 132(1)(c) in The M.P. Public Health Act, 1949

(c)seize any food prepared or offered for sale or stored or in course of transit within the fair or festival centre which, he has reason to believe, is unwholesome or unfit for human consumption, and destroy the same forthwith, if in his opinion, such food is of a perishable nature or the value thereof does not exceed three rupees.