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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

State of Punjab - Subsection

Section 2A(n) in Prevention of Food Adulteration (Punjab) Rules, 1958

(n)The licensed premises shall be open without the notice and at all reasonable time to inspection by the [Local (Health) Authority] [Substituted by Government of Punjab Notification No. FSR 39/CA 37/54/Section 24/Amd. (2)/84, dated 4.4.1984.].