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[Cites 0, Cited by 0] [Section 299(2)] [Section 299] [Entire Act]

State of Andhra Pradesh - Subsection

Section 299(2)(b) in Andhra Pradesh Municipalities Act, 1965

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