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 5] [Entire Act] NCT Delhi - Subsection Section 5(4) in The Delhi Prevention of Food Adulteration Rules, 2002 (4)Every such person who claims to be a deemed licensee under sub-rule (3) of this rule shall be required to prove his status whenever it becomes necessary to do so.
