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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(2)(ii) in The Prevention of Food Adulteration Rules, 1955

(ii)any food product which does not contain the specified amount of fruit and is likely to deceive or mislead or give a false impression to the consumer that the product contains fruit, whether by use of words or pictorial representation, shall be clearly and conspicuously marked on the label as "(NAME OF THE FRUIT) FLAVOURED";