Section 25(1)(ii) in The Food Safety And Standards Act, 2006

[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1)(ii) in The Food Safety And Standards Act, 2006

(ii)any article of food for the import of which a licence is required under any Act or rules or regulations, except in accordance with the conditions of the licence; and

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Union of India - Subsection

Section 25(1)(ii) in The Food Safety And Standards Act, 2006