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

Union of India - Subsection

Section 11(2) in The Vegetable Oil Products Production and Availability (Regulation) Order 2011

(2)No person shall produce, stock for sale, or sell or offer for sale, de-oiled meal intended for use as a livestock feed, unless such de-oiled meal conforms to the standards of quality for the appropriate de-oiled meal specified in the Schedule-III and the requirements as attached in the Table thereto.