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

State of Jharkhand - Subsection

Section 2(xiv) in Bihar Coal Mining Area Development Authority Rules, 1988

(xiv)"Public Analyst" shall mean an officer appointed to the post by the Authority possessing all the required qualifications prescribed under the Prevention of Food Adulteration Act, 1954 (Act 37 of 1954).