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

Union of India - Subsection

Section 49(28) in The Prevention of Food Adulteration Rules, 1955

(28)[ No person shall manufacture, sell or exhibit for sale packaged drinking water except under the Bureau of Indian Standards Certification Mark.] [Inserted by G.S.R. 760 (E), dated 29th September, 2000 (w.e.f. 29-3-2001).]