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] State of Punjab - Subsection Section 4(g) in Prevention of Food Adulteration (Punjab) Rules, 1958 (g)The licensee shall not be entitled to the refund of the licence fees if his licence is cancelled due to non-compliance of the conditions of the licence.]
