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State of Punjab - Section

Section 3 in Punjab Prevention of Food Adulteration Rules, 2004

3. Power of the Government. [Section 24].

(1)The Government may authorise a person by general or special order to grant consent or otherwise to institute prosecution under the Act.
(2)The Government may, by notification, delegate to exercise any one or more of the powers and functions conferred by the Act on the Government to the Food (Health) Authority.