Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Odisha - Subsection Section 4(1) in The Orissa (Prevention of) Food Adulteration Rules, 1959 (1)The Food (Health) Authority may delegate all or any of its powers or duties to any local authority or any Food Inspector employed by the Government in any local area.
