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[Cites 0, Cited by 0] [Section 37A(1A)] [Section 37A] [Entire Act]

Union of India - Subsection

Section 37A(1A)(d) in The Prevention of Food Adulteration Rules, 1955

(d)a statement indicating the process of manufacture ([spray dried] [Substituted by G.S.R. 398(E), dated 3rd July, 2006 and as corrected by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007, for 'spray or roller dried' (w.e.f. 4-7-2007)]) except in case of infant foods, instruction for appropriate and hygienic preparation including cleaning of utensils, bottles and teats and warning against health hazards of inappropriate preparations, as under: