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 2] [Entire Act]

State of West Bengal - Subsection

Section 2(69) in The Calcutta Municipal Corporation Act, 1980

(69)"public analyst" means any person having the qualifications prescribed by rules made under the Prevention of Food Adulteration Act, 1954 and appointed as such by the Corporation with the approval of the State Government to perform the duties and to exercise the powers of a public analyst as prescribed by rules made under that Act;