Section 22(1)(a) in The Food Safety And Standards Act, 2006

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Union of India - Subsection

Section 22(1)(a) in The Food Safety And Standards Act, 2006

(a)foods which are specially processed or formulated to satisfy particular dietary requirements which exist because of a particular physical or physiological condition or specific diseases and disorders and which are presented as such, wherein the composition of these foodstuffs must differ significantly from the composition of ordinary foods of comparable nature, if such ordinary foods exist, and may contain one or more of the following ingredients, namely:-

(i)plants or botanicals or their parts in the form of powder, concentrate or extract in water, ethyl alcohol or hydro alcoholic extract, single or in combination;

(ii)minerals or vitamins or proteins or metals or their compounds or amino acids (in amounts not exceeding the Recommended Daily Allowance for Indians) or enzymes (within permissible limits);

(iii)substances from animal origin;

(iv)a dietary substance for use by human beings to supplement the diet by increasing the total dietary intake;

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Union of India - Subsection

Section 22(1)(a) in The Food Safety And Standards Act, 2006