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[Cites 0, Cited by 17] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The Prevention Of Food Adulteration Act, 1954

(3)Where any sample is taken under clause (a) of sub-section (1), or sub-section (2), its cost calculated at the rate at which the article is usually sold to the public shall be paid to the person from whom it is taken.