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[Cites 0, Cited by 4] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(e) in The Prevention Of Food Adulteration Act, 1954

(e)provide for the delegation of the powers and functions conferred by this Act on the State Government or the Food (Health) Authority to subordinate authorities or to local authorities.