Section 2(g) in The Prevention of Food Adulteration Rules, 1955
(g)[ "claim" means any representation which states, suggests or implies that a food has particular qualities relating to its origin, nutritional properties, nature, processing, composition or any other quality; [Inserted by G.S.R. 491(E), dated 21-8-2006 and read with Corrigendum G.S.R. 518(E), dated 31-7-2007, G.S.R. 70(E), dated 5-2-2008, G.S.R. 383(E), dated 16-5-2008, G.S.R. 730(E), dated 13-10-2008 (w.e.f. 18-3-2009).]
