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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(3) in The Food Safety And Standards Act, 2006

(3)The Adjudicating Officer or the court may also,-
(a)order for cancellation of licence, re-call of food from market, forfeiture of establishment and property in case of grievous injury or death of consumer;
(b)issue prohibition orders in other cases.