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Citedby 5 docs
Shri Prasad vs State Of Madhya Pradesh on 31 October, 2003
Kailash Budhwani And Anr. vs State Of M.P. on 24 October, 2005
Teja Moha vs Mangubhai Mehta And Anr. on 12 August, 1969
State By The Food Inspector, ... vs Jothi on 29 March, 1999
State By The Food Inspector, ... vs Jothi on 29 April, 1999
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prevention of food adulteration act
food adulteration act
food adulteration
prevention food adulteration
prevention of food adulteration act, 1954
food
section 10
prevention of adulteration act
[
Section 10(1)
] [
Section 10
] [
Complete Act
]
Central Government Act
Section 10(1)(b) in The Prevention Of Food Adulteration Act, 1954
(b) to send such sample for analysis to the public analyst for the local area within which such sample has been taken;
1. Subs. by Act 49 of 1964, s. 5, for ss. 8 and 9 (w. e. f. 1- 3- 1965 ).
2. Ins. by Act 34 of 1976, s. 7 (w. e. f. 1- 4- 1976 ).