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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(v) in The Delhi Prevention of Food Adulteration Rules, 2002

(v)"Government" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under article 239 and designated under Article 239AA of the Constitution;