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

State of Punjab - Subsection

Section 2(e) in Prevention of Food Adulteration (Punjab) Rules, 1958

(e)[ 'retailer' means a person who sells an article of food directly to a consumer, other than a bulk consumer; [Substituted by Government of Punjab Notification No. GSR 39/CA 37/54/Section 24/Amd. (2)/84, dated 4.4.1984.]