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

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Union of India - Subsection

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

(d)[ one representative each of the Departments of Food and Agriculture in the Central Ministry of Food and Agriculture and one representative each of the Central Ministries of Commerce, Defence, Industry and Supply and Railways, nominated by the Central Government;] [ Substituted by Act 49 of 1964, Section 3, for Clause (d) (w.e.f.1-3-1965).]

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Union of India - Subsection

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