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 3] [Entire Act] State of Punjab - Subsection Section 3(2) in Punjab Prevention of Food Adulteration Rules, 2004 (2)The Government may, by notification, delegate to exercise any one or more of the powers and functions conferred by the Act on the Government to the Food (Health) Authority.
