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Citedby 1 docs
Bal Kishan Thaper vs Municipal Corporation Of Delhi on 9 March, 1979
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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(iv)
] [
Section 2
] [
Complete Act
]
Central Government Act
Section 2(iv)(a) in The Prevention Of Food Adulteration Act, 1954
(a) any article which ordinarly enters into, or is used in the composition or preparation of, human food,