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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

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

(e)one representative each nominated by the Government of each [* * *] [ The words and letters " Part A State and Part B" omitted by the Adaptation of Laws (No.3) Order, 1956.] State;