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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 5
] [
Complete Act
]
Central Government Act
Section 5(iii) in The Prevention Of Food Adulteration Act, 1954
(iii) any article of food for the import of which a licence is prescribed, except in accordance with the conditions of the licence; and