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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(1) in The Food Safety And Standards Act, 2006

(1)Any person who publishes, or is a party to the publication of an advertisement, which-
(a)falsely describes any food; or
(b)is likely to mislead as to the nature or substance or quality of any food or gives false guarantee,
shall be liable to a penalty which may extend to ten lakh rupees.