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] State of Punjab - Subsection Section 5(xi) in Punjab Prevention of Food Adulteration Rules, 2004 (xi)In case the sample sent to the Director, Central Food Laboratory by the court is lost or damaged, it shall forward remaining part of the sample to the court if so requisitioned;
