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[Cites 0, Cited by 11] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(1) in The Food Safety And Standards Act, 2006

(1)The Central Government or as the case may be, the State Government may, by notification, establish one or more tribunals to be known as the Food Safety Appellate Tribunal to hear appeals from the decisions of the Adjudicating Officer under section 68.