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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(ii) in The Food Safety and Standards Rules, 2011

(ii)An application for summons to produce documents shall set out the document's production of which is sought; the relevancy of the document's and in case where the production of a certified copy would serve the purpose, whether application was made to the proper officer and the result thereof.