Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(iii) in Punjab Prevention of Food Adulteration Rules, 2004

(iii)It shall receive two parts of the sample sent by the Food Inspectors and shall keep them under his safe custody. It shall also receive an intimation to the effect that the Food Inspector has sent one part of the sample to the Public Analyst for analysis;