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[Cites 0, Cited by 1] [Section 11(5)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(5)(b) in The Prevention Of Food Adulteration Act, 1954

(b)that the adulterant seized under sub-section (6) of section 10 and produced before him is apparently of a kind which may be employed for purposes of adulteration and for the possession of which the manufacturer, distributor or dealer, as the case may be, is unable to account satisfactorily, he may order it to be forfeited to the Central Government, the State Government or the local authority, as the case may be.] [ Substituted by Act 34 of 1976, Section 9, for sub-Section (5) (w.e.f. 1-4-1976).]