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Gauhati HC: Only Food Inspector Can Investigate Offence Related to Food Items as Per FSS Act - (20 Jun 2022)

CRIMINAL

Gauhati High Court has held that only a Food Inspector can investigate a commission of offence related to food items as per the Food Safety Standards Act, 2006 (FSS Act).

Tags : GAUHATI HIGH COURT   FSS ACT   FOOD INSPECTOR  

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