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[Cites 0, Cited by 2] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(3) in The Food Safety And Standards Act, 2006

(3)The Commissioner of Food Safety may, by Order, delegate, subject to such conditions and restrictions as may be specified in the Order, such of his powers and functions under this Act (except the power to appoint Designated Officer, Food Safety Officer and Food Analyst) as he may deem necessary or expedient to any officer subordinate to him.