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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Goa - Subsection

Section 92(1)(c) in The Goa, Daman and Diu Public Health Act, 1985

(c)seize any food prepared or offered for sale or stored or in course of transit within the fair or festival centre which he has reason to believe, is unwholesome or unfit for human consumption, and destroy the same forthwith if in his opinion, such food is of a perishable nature or the value thereof does not exceed three rupees.