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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 11 in The Prevention of Food Adulteration Rules, 1955

11. Form of receipt for food seized by a Food Inspector.

- For every article of food seized and carried away by a Food Inspector under sub-section (4) of section 10 of the Act, a receipt in Form V shall be given by the Food Inspector to the person from whom the article was seized.