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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(d) in The Prevention of Food Adulteration Rules, 1955

(d)Non-alcoholic carbonated and non-carbonated ready-to-serve synthetic beverages including synthetic syrups, sharbats, fruit bar, fruit beverages, fruit drinks, synthetic soft-drink concentrates;