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[Cites 0, Cited by 0] [Section 118(3)] [Section 118] [Entire Act]

State of Madhya Pradesh - Subsection

Section 118(3)(b) in The M.P. Public Health Act, 1949

(b)that any food or drug found in the possession of a person who is in the habit of keeping, storing, manufacturing or preparing such food or drug for sale for human consumption, has been kept, stored, manufactured or prepared by such person for sale.