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13. Power to seize infant milk substitutes, etc., or containers thereof.- (1) If any food inspector or authorised officer has reason to believe that in respect of any infant milk substitute or feeding bottle or infant food or container thereof, the provisions of this Act have been or are being contravened, he may seize such substitute or bottle or food or container. (2) No such substitute or food or bottle or container shall be retained by any food inspector or authorised officer for a period exceeding ninety days from the date of its seizure unless the approval of the District Judge, within the local limits of whose jurisdiction such seizure has been made, has been obtained for such retention. 1. Subs. by Act 38 of 2003, s. 8, for sub-section (2) (w.e.f. 1-11-2003).    |
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