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[Cites 0, Cited by 1] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(9) in The Food Safety And Standards Act, 2006

(9)When any adulterant is seized under sub-section (6), the burden of proving that such adulterant is not meant for purposes of adulteration shall be on the person from whose possession such adulterant was seized.