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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(iv) in The Delhi Prevention of Food Adulteration Rules, 2002

(iv)To prohibit the sale or manufacture for sale, storage for sale or distribution for sale of any food article in the interest of public health in the whole of the National Capital Territory of Delhi or any part thereof by notification, for such periods a may be specified therein.