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[Cites 0, Cited by 4] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(4) in The Food Safety And Standards Act, 2006

(4)Any person who is aggrieved by-
(a)an improvement notice; or
(b)refusal to issue a certificate as to improvement; or
(c)cancellation or suspension or revocation of licence under this Act,
may appeal to the Commissioner of Food Safety whose decision thereon, shall be final.