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[Cites 0, Cited by 1] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(4) in The Food Safety And Standards Act, 2006

(4)"proprietary and novel food" means an article of food for which standards have not been specified but is not unsafe:Provided that such food does not contain any of the foods and ingredients prohibited under this Act and the regulations made thereunder.