Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 3 docs
Oswal Vanaspati And Allied ... vs State Of Uttar Pradesh on 15 February, 1985
P. N. Muthu vs Food Inspector on 18 January, 1994
Gursharanjit Singh vs The State Of Punjab on 21 April, 1981

User Queries
[Section 17(1)] [Section 17] [Complete Act]
Central Government Act
Section 17(1)(b) in The Prevention Of Food Adulteration Act, 1954
(b) the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly: Provided that nothing contained in this sub- section shall render any such person liable to any punishment provided in this Act if he proves that the offence was committed without his knowledge and that he exercised all due diligence to prevent the commission of such offence.