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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Edible Oils Packaging (Regulation) Order, 1998

(2)The laboratory shall make a report to the Edible Oils Commissioner or any Officer or authority of the Central Government or State Government authorised in this behalf by that Government as the case may be, of the results of analysis of the sample sent to it for examination.