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[Cites 0, Cited by 5] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(d) in The Food Safety And Standards Act, 2006

(d)ensure that there is open and transparent public consultation, directly or through representative bodies including all levels of panchayats, during the preparation, evaluation and revision of regulations, except where it is of opinion that there is an urgency concerning food safety or public health to make or amend the regulations in which case such consultation may be dispensed with: