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[Cites 0, Cited by 7] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(2) in The Food Safety And Standards Act, 2006

(2)The Adjudicating Officer shall, after giving the person a reasonable opportunity for making representation in the matter, and if, on such inquiry, he is satisfied that the person has committed the contravention of provisions of this Act or the rules or the regulations made thereunder, impose such penalty as he thinks fit in accordance with the provisions relating to that offence.