Legal Document View

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
[Cites 0, Cited by 1] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(b) in The Prevention Of Food Adulteration Act, 1954

(b)prescribe the forms of licenses for the manufacture for sale, for the storage, for the sale and for the distribution of article of food or any specified article of food or class of articles of food, the form of application for such licenses, the conditions subject to which such licenses may be issued, the authority empowered to issue the same [the fees payable therefor, the deposit of any sum as security for the performance of the conditions of the licenses and the circumstances under which such licenses or security ] [ Substituted by Act 49 of 1964, Section 14, for " and the fees payable therefor" (w.e.f. 1-3-1965).][may be suspended, cancelled or forfeited] [Substituted by Act 34 of 1976, Section 22, for " may be cancelled or forfeitted" (w.e.f. 1-4-19760. ];