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[Cites 0, Cited by 3] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2) in The Food Safety And Standards Act, 2006

(2)The Food Safety Officer may enter and inspect any place where the article of food is manufactured, or stored for sale, or stored for the manufacture of any other article of food, or exposed or exhibited for sale and where any adulterant is manufactured or kept, and take samples of such articles of food or adulterant for analysis.