Section 3(2)(g) in The Prevention Of Food Adulteration Act, 1954

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Union of India - Subsection

Section 3(2)(g) in The Prevention Of Food Adulteration Act, 1954

(g)[ one representative each, nominated by the Central Government, to represent the agricultural, commercial and industrial interests; [ Substituted by Act 34 of 1976, Sectio 3, for Clause (g) (w.e.f.1-4-1976).]

(gg)five representatives nominated by the Central Government to represent the consumers' interests, one of whom shall be from the hotel industry;]

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Union of India - Subsection

Section 3(2)(g) in The Prevention Of Food Adulteration Act, 1954