Section 3(1)(j) in The Food Safety And Standards Act, 2006

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Union of India - Subsection

Section 3(1)(j) in The Food Safety And Standards Act, 2006

(j)"food" means any substance, whether processed, partially processed or unprocessed, which is intended for human consumption and includes primary food, to the extent defined in clause (ZK) genetically modified or engineered food or food containing such ingredients, infant food, packaged drinking water, alcoholic drink, chewing gum, and any substance, including water used into the food during its manufacture, preparation or treatment but does not include any animal feed, live animals unless they are prepared or processed for placing on the market for human consumption, plants prior to harvesting, drugs and medicinal products, cosmetics, narcotic or psychotropic substances:

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Union of India - Subsection

Section 3(1)(j) in The Food Safety And Standards Act, 2006