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[Cites 0, Cited by 1] [Section 48(2)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(2)(b) in The Food Safety And Standards Act, 2006

(b)the fact where the quality or purity of the article, being primary food, has fallen below the specified standard or its constituents are present in quantities not within the specified limits of variability, in either case, solely due to natural causes and beyond the control of human agency, then such article shall not be deemed to be unsafe or sub-standard or food containing extraneous matter.