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 4] [Entire Act] NCT Delhi - Subsection Section 4(iv) in The Delhi Prevention of Food Adulteration Rules, 2002 (iv)To be responsible for arranging the second examination as and when a request for the same has been made under sub-section (2E) of Section 13 of the Act.
