Section 18(1)(f) in The Food Safety And Standards Act, 2006

[Cites 0, Cited by 3] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(f) in The Food Safety And Standards Act, 2006

(f)in cases where there are reasonable grounds to suspect that a food may present a risk for human health, then, depending on the nature, seriousness and extent of that risk, the Food Authority and the Commissioner of Food Safety shall take appropriate steps to inform the general public of the nature of the risk to health, identifying to the fullest extent possible the food or type of food, the risk that it may present, and the measures which are taken or about to be taken to prevent, reduce or eliminate that risk; and

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Union of India - Subsection

Section 18(1)(f) in The Food Safety And Standards Act, 2006