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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

Union of India - Subsection

Section 12B(2) in The Prevention of Food Adulteration Rules, 1955

(2)The Local (Health) Authority shall sign and return on copy of the notice in Form VIII of the company to signify the receipt of the nomination and retain the second copy in his office for record.