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[Cites 0, Cited by 314] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(a) in The Food Safety And Standards Act, 2006

(a)prohibit in the interest of public health, the manufacture, storage, distribution or sale of any article of food, either in the whole of the State or any area or part thereof for such period, not exceeding one year, as may be specified in the order notified in this behalf in the Official Gazette;