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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(8) in The Organic Agricultural Produce Grading and Marking Rules, 2009

(8)The licensed operators shall furnish proof of holding sufficient product liability insurance in respect thereof, if required by the Authorised Inspection and Certification Agency and no liability, whatsoever, will be accepted by the Authorised Inspection and Certification Agency or the Agricultural Marketing Adviser in this regard.