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Union of India - Section

Section 11 in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989

11. Permission and approval for food-stuffs.

-Food-stuffs, ingredients in food-stuffs and additives, including processing aids, containing or consisting of genetically engineered organisms or cells, shall not be produced, sold, imported or used except with the approval of the Genetic Engineering Approval Committee.