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[Cites 0, Cited by 4] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(1) in The Food Safety And Standards Act, 2006

(1)The Commissioner of Food Safety shall, by notification, appoint such persons as he thinks fit, having the qualifications prescribed by the Central Government, as Food Safety Officers for such local areas as he may assign to them for the purpose of performing functions under this Act and the rules and regulations made thereunder.