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(ix) in Punjab Prevention of Food Adulteration Rules, 2004 (ix)On requisition made by the Court, it shall forward part or parts of the samples to the court within a period of five days from the date of receipt of such requisition;
