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Citedby 5 docs
Vijay Kumar vs State on 12 November, 1999
Jagneswar Sen Gupta vs Gopal Chandra Saha on 23 March, 1960
Gopi Nath And Sons vs State Of Himachal Pradesh And Anr. on 14 October, 1980
Municipal Corporation Of Delhi vs Sunder Dass on 24 September, 1979
Prince Gutka Ltd. vs State And Anr. on 1 March, 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
prevention of adulteration act
[
Section 2
] [
Complete Act
]
Central Government Act
Section 2(x) in The Prevention Of Food Adulteration Act, 1954
(x) " package" means a box, bottle, casket, tin, barrel, case, receptacle, sack, bag, wrapper or other thing in which an article of food is placed or packed;