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[Cites 0, Cited by 0] [Section 482(2)] [Section 482] [Entire Act]

State of Kerala - Subsection

Section 482(2)(b) in Kerala Municipality Act, 1994

(b)to be destroyed at the expense of the owner thereof or persons in whose possession it was at the time of seizure, in such manner as to, prevent the same being again exposed or hawked about for sale, or used for human food or for the manufacture or preparation of or for containing any such article as aforesaid.