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The Food Safety and Standards Act, 2006

61. Punishment for false information. –

If a person, in connection with a requirement or direction under this Act, provides any information or produces any document that the person knows is false or misleading, he shall be punishable with imprisonment for a term which may extend to three months and also with fine which may extend to two lakh rupees.



The Food Safety and Standards Act, 2006 Back




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