Section 47(1)(b) in The Food Safety And Standards Act, 2006

[Cites 0, Cited by 1] [Section 47(1)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1)(b) in The Food Safety And Standards Act, 2006

(b)except in special cases as may be provided by rules made under this Act, divide the sample into four parts and mark and seal or fasten up each part in such a manner as its nature permits and take the signature or thumb impression of the person from whom the sample has been taken in such place and in such manner as may be prescribed by the Central Government:

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Union of India - Subsection

Section 47(1)(b) in The Food Safety And Standards Act, 2006