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

State of Odisha - Subsection

Section 2(69) in The Orissa Municipal Corporation Act, 2003

(69)"public analyst" means any person having the qualification prescribed by rules made under the Prevention of Food Adulteration Act, 1954 and appointed as such by the Corporation with the approval of the Government to perform the duties and to exercise the powers of a public analyst as prescribed by rules made under that Act;