Section 80(4)(b) in The Food Safety And Standards Act, 2006

[Cites 0, Cited by 0] [Section 80(4)] [Section 80] [Entire Act]

(b)in any other case, the person complied with a scheme (for example, a quality assurance programme or an industry code of practice) that was-

(i)designed to manage food safety hazards and based on national or international standards, codes or guidelines designed for that purpose, and

(C)Defence of mistaken and reasonable belief not available-

(ii)documented in some manner.

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