Section 46(3)(ii) in The Food Safety And Standards Act, 2006

[Cites 0, Cited by 6] [Section 46(3)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(3)(ii) in The Food Safety And Standards Act, 2006

(ii)where such sample is received under section 40, a copy of the report indicating the method of sampling and analysis to the person who had purchased such article of food with a copy to the Designated Officer:

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Union of India - Subsection

Section 46(3)(ii) in The Food Safety And Standards Act, 2006