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Citedby 1 docs
Radha Krishna vs State Of U.P. on 30 April, 1973
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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 16(a)
] [
Section 16
] [
Complete Act
]
Central Government Act
Section 16(a)(ii) in The Prevention Of Food Adulteration Act, 1954
(ii) other than an article of food refered to in sub- clause (i), in contravention of any of the provisions of this Act or of any rule made thereunder; or