Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(iv) in Prevention of Food Adulteration (Punjab) Rules, 1958

(iv)Any person whose application for a licence has been rejected shall have a right of appeal to the District Magistrate [within one month of the receipt of orders of the licensing authority and decision of the District Magistrate in appeal shall be final.]