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Citedby 5 docs
Jagneswar Sen Gupta vs Gopal Chandra Saha on 23 March, 1960
Ravinder Garg vs The Govt. Of Nct Of Delhi on 6 February, 2009
Achamma vs Union Of India (Uoi) on 22 June, 2004
Mahashian Dl Hatti (Pvt.) Ltd. vs State (Delhi Administration) on 10 May, 1990
Ravinder Garg vs The Govt. Of Nct Of Delhi on 6 February, 2009

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[Section 2(ix)] [Section 2] [Complete Act]
Central Government Act
Section 2(ix)(g) in The Prevention Of Food Adulteration Act, 1954
(g) if the package containing it, or the label on the package bears any statement, design or device regarding the ingredients or the substances contained therein, which is false or misleading in any material particulars; or if the package is otherwise deceptive with respect to its contents;