Section 3(1)(z) in The Food Safety And Standards Act, 2006

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Union of India - Subsection

Section 3(1)(z) in The Food Safety And Standards Act, 2006

(z)"label" means any tag, brand, mark, pictorial or other descriptive matter , written, printed, stencilled, marked, embossed, graphic, perforated, stamped or impressed on or attached to container, cover, lid or crown of any food package and includes a product insert;

(za)"licence" means a license granted under section 31;

(zb)"local area" means any area, whether urban or rural, notified by the Commissioner of Food Safety, to be a local area for the purposes of this Act;

(zc)"manufacture" means a process or adoption or any treatment for conversion of ingredients into an article of food, which includes any sub-process, incidental or ancillary to the manufacture of an article of food;

(zd)"manufacturer" means a person engaged in the business of manufacturing any article of food for sale and includes any person who obtains such article from another person and packs and labels it for sale or only labels it for such purposes;

(ze)"Member" includes a part-time Member and the Chairperson of the Food Authority;

(zf)"misbranded food" means an article of food-

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Union of India - Subsection

Section 3(1)(z) in The Food Safety And Standards Act, 2006