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SC: FSS Act Will Prevail Over Food Adulteration Act to the Extent They're Inconsistent - (20 Dec 2023)

CRIMINAL

Supreme Court has held that in case where an offence is punishable under both Food Safety and Standards (FSS) Act, 2006 and Prevention of Food Adulteration Act, 1954, the provisions of FSS Act, will prevail over Prevention of Food Adulteration Act to the extent to which the same are inconsistent.

Tags : SUPREME COURT   FOOD ADULTERATION ACT   FOOD SAFETY AND STANDARDS ACT  

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