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

State of Punjab - Subsection

Section 2A(j) in Prevention of Food Adulteration (Punjab) Rules, 1958

(j)The licensee shall provide a proper place of sanitary type approved by the [Local (Health) Authority] [Substituted by Government of Punjab Notification No. FSR 39/CA 37/54/Section 24/Amd. (2)/84, dated 4.4.1984.] for washing hands and for washing and cleaning of vessels, receptacles, utensils and other such things used.