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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(2)(iii) in The Prevention of Food Adulteration Rules, 1955

(iii)any food product, which contains only fruit flavours, whether natural flavours and natural flavouring substances or nature identical flavouring substances or artificial flavouring substances as single or in combination thereof, shall not be described as a fruit product and the word "ADDED (NAME OF FRUIT) FLAVOUR" shall be used in describing such a product;