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[Section 3] [Complete Act]
Central Government Act
Section 3(5) in The Prevention Of Food Adulteration Act, 1954
(5) The Committee may appoint such and so many sub- committees as it deems fit and may appoint to them persons who are not members of the Committee to exercise such powers and perform such duties as may, subject to such conditions, if any, as the Committee may impose, be delegated to them by the Committee.