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[Cites 0, Cited by 2] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(g) in The Food Safety And Standards Act, 2006

(g)where any food which fails to comply with food safety requirements is part of a batch, lot or consignment of food of the same class or description, it shall be presumed until the contrary is proved, that all of the food in that batch, lot or consignment fails to comply with those requirements.