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Pudukodu Iswara Subramanya Ayyar v. Emperor
Madras High Court
Apr 11, 1940
The ghee was not stored or offered for sale, and the conviction under s. 5 (1) (b) of the Madras Prevention of Adulteration Act [Act III of 1918] is unsustainable. It is therefore set aside and the fine if levied will be refunded.
N.R.GConviction set aside.
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