Section 5(1)(a) in The Food Safety And Standards Act, 2006

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Union of India - Subsection

Section 5(1)(a) in The Food Safety And Standards Act, 2006

(a)seven Members, not below the rank of a Joint Secretary to the Government of India, to be appointed by the Central Government, to respectively represent the Ministries or Departments of the Central Government dealing with-

(i)Agriculture,

(ii)Commerce,

(iii)Consumer Affairs,

(iv)Food Processing,

(v)Health,

(vi)Legislative Affairs,

(vii)Small Scale Industries who shall be Members ex officio ;

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Union of India - Subsection

Section 5(1)(a) in The Food Safety And Standards Act, 2006