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[Cites 0, Cited by 0] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(3) in The Food Safety And Standards Act, 2006

(3)In sub-clause (a) of clause (2), another person does not include a person who was-
(a)an employee or agent of the defendant, or
(b)in the case of a defendant which is a company, a director, employee or agent of that company.