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

[Cites 0, Cited by 6] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

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

(zr)"sale" with its grammatical variations and cognate expressions, means the sale of any article of food, whether for cash or on credit or by way of exchange and whether by wholesale or retail, for human consumption or use, or for analysis, and includes an agreement for sale, an offer for sale, the exposing for sale or having in possession for sale of any such article, and includes also an attempt to sell any such article;

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Union of India - Subsection

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