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Citedby 134 docs - [View All]
Chandan Das And Anr. vs State Of Assam on 11 March, 2005
Ram Saran vs State on 17 May, 1999
M/S.Hatsun Agro Product Ltd vs The State Of Tamil Nadu Rep. By on 30 September, 2008
Tulsi Ram vs State Of Madhya Pradesh on 11 October, 1984
Ujjain Municipal Corporation vs Ramchandra Moolchand Sahu on 22 August, 1994

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[Complete Act]
Central Government Act
Section 14A in The Prevention Of Food Adulteration Act, 1954
14A. Vendor to disclose the name, etc., of the person from whom the articles of food was purchased. Every vendor of an article of food shall, if so required, disclose to the food inspector the name, address and other particulars of the person from whom he purchased the article of food.]
Notification of food poisoning.