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[Cites 0, Cited by 11] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1) in The Food Safety And Standards Act, 2006

(1)If the Designated Officer is satisfied that the health risk condition exists with respect to any food business, he may, after a notice served on the food business operator (in this Act referred to as an "emergency prohibition notice"), apply to the Commissioner of Food Safety for imposing the prohibition.