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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(3) in The Food Safety And Standards Act, 2006

(3)Where the part of the sample sent to the Food Analyst is lost or damaged, the Designated Officer shall, on a requisition made to him, by the Food Analyst or the Food Safety Officer, despatch one of the parts of the sample sent to him, to the Food Analyst for analysis.