Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] NCT Delhi - Subsection Section 6(5) in The Delhi Prevention of Food Adulteration Rules, 2002 (5)The Food (Health) Authority shall be empowered to refund the fees whenever so required under the third proviso to the Section 12 of the Act.
