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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(2)(i) in The Prevention of Food Adulteration Rules, 1955

(i)Any fruit syrup, fruit juice, fruit squash, fruit beverages, cordial, crush or any other fruit products standardised under Appendix B of these rules, which does not contain the specified amount of fruit juice or fruit pulp or fruit content shall not be described as fruit syrup, fruit juice, fruit squash, fruit beverages, cordial, crush or any other fruit product, as the case may be;