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 37A] [Entire Act] Union of India - Subsection Section 37A(1) in The Prevention of Food Adulteration Rules, 1955 (1)Proprietary food means a food which has not been standardised under the Prevention of Food Adulteration Rules, 1955.
