Section 46(3)(i) in The Food Safety And Standards Act, 2006

[Cites 0, Cited by 1] [Section 46(3)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(3)(i) in The Food Safety And Standards Act, 2006

(i)where such sample is received under section 38 or section 47, to the Designated Officer, four copies of the report indicating the method of sampling and analysis; and

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Union of India - Subsection

Section 46(3)(i) in The Food Safety And Standards Act, 2006