Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] Union of India - Subsection Section 49(16) in The Prevention of Food Adulteration Rules, 1955 (16)[ [Condensed milk sweetened, condensed skimmed milk sweetened, milk powder, skimmed milk powder [partly skimmed milk powder and partly skimmed sweetened condensed milk] [Inserted by G.S.R. 550(E), dated 4th July, 1985 (w.e.f. 4-7-1985).] ] shall not be sold except under Indian Standard Institution Certification Mark.][***] [Sub-rule (17) omitted by G.S.R. 400(E), dated 23rd June, 2006 (w.e.f. 5-7-2006).]
