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

NCT Delhi - Subsection

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

(vi)To give such directions as it considers appropriate, having regard to the matter connected with the enforcement of the Act and the rules framed thereunder, to the public analysts, the licensing authorities, the local (health) authorities in the National Capital Territory of Delhi to be complied with.