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[Section 23(1)(lA)] [Section 23(1)] [Section 23] [Complete Act]
Central Government Act
Section 23(1)(lA)(c) in The Prevention Of Food Adulteration Act, 1954
(c) laying down special provisions for imposing rigorous control over the production, distribution and sale of any article or class of articles of food which the Central Government may, by notification in the Official Gazette, specify in this behalf including registration of the premises where they are manutactured, maintenance of the premises in a sanitary condition and maintenance of the healthy state of human beings associated with the production, distribution and sale of such article or class of articles;