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 2A] [Entire Act] State of Punjab - Subsection Section 2A(m) in Prevention of Food Adulteration (Punjab) Rules, 1958 (m)The licensee shall keep manufactured food in such a manner that it does not decompose or deteriorate or become poisonous or contaminated from any source, whatsoever.
