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THE PREVENTION OF FOOD ADULTERATION (MAHARASHTRA AMENDMENT) ACT, 1969
MAHARASHTRA ACT No. XIII OF 1970
12th March, 1970
An Act further to amend the Prevention of Food Adulteration Act, 1954, in its application to the State of Maharashtra
WHEREAS, it is expedient further to amend the Prevention of Food Adulteration Act, 1954, in its application to the State of Maharashtra, for the purpose hereinafter appearing; It is hereby enacted in the Twentieth Year of the Republic of India, as follows
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called the Prevention of Food Adulteration (Maharashtra Amendment) Act, 1969.
(2) It shall come into force or date as the State Government may, by notification in the Official Gazette, appoint.
SECTION 02: AMENDMENT OF SECTION 2 OF ACT 37 OF 1954
In section 2 of the Prevention of Food Adulteration Act, 1954, in its application to the State of Maharashtra to clause(iv) the following proviso shall be added, namely
Provided that the commissioner of food and drugs administration Maharashtra State appointed as such by the State Government shall on the commencement of the prevention of Food Adulteration(Maharashtra Amendment) Act, 1969, be the Food (Health) Authority in the State of Maharashtra.”
SECTION 03: SAVING
Anything done or any action taken before, the commencement of this Act by the Chief Officer in charge, of Health Administration in the State shall so long as it is not inconsistent with any of the provisions of the Prevention of Food Adulteration Act, 1954, or any rules made thereunder, be as valid and effectual as if it had been done or taken by the Commissioner of Food and Drugs Administration, Maharashtra State, after the commencement of this Act.
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