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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(14) in The Prevention of Food Adulteration Rules, 1955

(14)[ Dried Glucose Syrup containing sulphur-dioxide exceeding 40 ppm, shall be sold only in a package which shall bear the label as specified in sub-rule (X) of rule 42.] [Inserted by G.S.R. 57(E), dated 11th February, 1982 and corrected by G.S.R. 307(E), dated 3rd April, 1982 (w.e.f. 11-8-1982).]