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

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Union of India - Subsection

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

(a)in the case of an offence relating to a food business for which a food safety programme is required to be prepared in accordance with the regulations, the person complied with a food safety programme for the food business that complies with the requirements of the regulations, or

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Union of India - Subsection

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