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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Punjab - Subsection

Section 35(3) in The Punjab Chemical Works Rules, 1933

(3)The sample must be placed in a case and securely fastened with tap or wire provided by the approved manufacturer and be sealed by the officer-in- charge with a revenue seal and delivered without delay at the expense of the approved manufacturer to the Chemical Examiner.