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

State of Punjab - Subsection

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

(x)Where two parts of the samples have been sent to the court and one part of the sample has been returned by the court to the Local (Health) Authority, it shall keep that part till the certificate from the Director, Central Food Laboratory is received and may destroy it thereafter;