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AP HC: State Commissioner of Food Safety Can’t Impose Ban on Manufacture & Sale of Gutka, Pan Masala - (27 Mar 2023)

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Andhra Pradesh High Court has held that State Commissioner of Food Safety is neither authorized nor have any jurisdiction to issue notification, prohibiting manufacture and sale of Tobacco Pan Masala in exercise of powers under Section 30(2)(a) of Food Safety and Standard Act, 2006.

Tags : ANDHRA PRADESH HIGH COURT   STATE COMMISSIONER   FOOD SAFETY AND STANDARD ACT   PAN MASALA  

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