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[Cites 0, Cited by 0] [Section 152(1)] [Section 152] [Entire Act]

State of Himachal Pradesh - Subsection

Section 152(1)(a) in The Himachal Pradesh Municipal Corporation Act, 1994

(a)where any matter or ingredient not injurious to health has been added to food or drink for the production or preparation of the same as an article of commerce in a state fit for carriage or consumption, and not fraudulently to increase the bulk, weight or measure or conceal the inferior quality thereof ;