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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(ii) in Punjab Prevention of Food Adulteration Rules, 2004

(ii)It may, after giving notice to the vendor in writing, destroy any perishable article of food, if it is satisfied that such article of food is so deteriorated that it is unfit for human consumption;