Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] NCT Delhi - Subsection Section 4(vi) in The Delhi Prevention of Food Adulteration Rules, 2002 (vi)To be responsible to retain third part of the sample till the certificate from the Director, Central Food Laboratory has been received under Section 13(2C) of the Act.
