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[Cites 0, Cited by 4] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(5) in The Food Safety And Standards Act, 2006

(5)An emergency prohibition order shall cease to have effect on the issue by the Designated Officer of a certificate to the effect that he is satisfied that the food business operator has taken sufficient measures for justifying the lifting of such order.