Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(5) in The Delhi Prevention of Food Adulteration Rules, 2002

(5)Every licensee or deemed licensee shall be required to observe conditions of the licence, which are prescribed by the Food (Health) Authority from time to time and published in the Official Gazette.