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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(3) in The Prevention of Food Adulteration Rules, 1955

(3)Unless the vendor of a food containing an addition, admixture or deficiency, has reason to believe that the purchaser is able to read and understand the declaratory label, he shall give the purchaser, if asked, the information contained in the declaratory label by word of mouth at the time of; sale.