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[Cites 0, Cited by 0] [Section 407] [Entire Act]

State of Nagaland - Subsection

Section 407(3) in Nagaland Municipal Act, 2001

(3)If any food or drug seized under sub-section (2), is, in the opinion of the Chief Officer, unfit for human consumption, he shall cause the if any same to be forthwith destroyed in such manner as to prevent its being again exposed for sale or used for human consumption and the expenses thereof, shall be paid by the person in whose possession such food or drug was at the time to its seizure.Chapter - VI District Planning Committee