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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2) in The Food Safety And Standards Act, 2006

(2)Save as in this Act otherwise expressly provided, provisions of the Code of Criminal Procedure, 1973 (2 of 1974) relating to search, seizure, summon, investigation and prosecution, shall apply, as far as may be, to all action taken by the Food Safety Officer under this Act.