Legal Document View

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
[Cites 0, Cited by 0] [Section 2A] [Entire Act]

State of Punjab - Subsection

Section 2A(i) in Prevention of Food Adulteration (Punjab) Rules, 1958

(i)The licensee shall provide a receptacle of sanitary type approved by the [Local (Health) Authority] [Substituted by Government of Punjab Notification No. FSR 39/CA 37/54/Section 24/Amd. (2)/84, dated 4.4.1984.] at place fixed for the purpose for the collection of waste material and other rubbish.