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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(f) in The Prevention Of Food Adulteration Act, 1954

(f)two representatives nominated by the Central Government to represent the [Union territories] [ Substituted by the Adaptation of Laws (No.3) Order, 1956, for " Part C States" .];