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  1. 3201. GSR 41(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2005 dated 19.01.2011 [Updated on:19-01-2011]
  2. 3202. GSR 41(E)- Prevention of Food Adulteration (4th Amendment) Rules [Updated on:19-01-2011]
  3. 3203. Draft Food Safety and Standards Rules 2011 notified in Gazette of India [Updated on:19-01-2011]
  4. 3204. Prevention of Food Adulteration ,8th Amendment ,Rules 2009 [Updated on:12-11-2010]
  5. 3205. Draft Food Safety and Standards Regulations 2010 notified in Gazette of India [Updated on:21-10-2010]
  6. 3206. Consultative Process followed by FSSAI [Updated on:04-10-2010]
  7. 3207. Service Rules approved by the Ministry of Health and Family Welfare for information prior to Notification. [Updated on:01-10-2010]
  8. 3208. Draft for Consultation on FSSAIs approach to Drawing up/ Revision of Food Standards. [Updated on:01-10-2010]
  9. 3209. Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Updated on:20-08-2010]
  10. 3210. Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Updated on:20-08-2010]
  11. 3211. Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Updated on:20-08-2010]
  12. 3212. Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Updated on:20-08-2010]
  13. 3213. GSR 651(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2010 dated 2.08.2010 [Updated on:18-08-2010]
  14. 3214. Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Updated on:11-08-2010]
  15. 3215. Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Updated on:11-08-2010]
  16. 3216. GSR 651(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2010 dated 2.08.2010 [Updated on:02-08-2010]
  17. 3217. Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Updated on:01-08-2010]
  18. 3218. Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Updated on:01-08-2010]
  19. 3219. A-12024/09/2009-Admn.FSSI [Updated on:22-07-2010]
  20. 3220. Notification of FSSAIs Authorised Officer for Chennai Port under Section 47(5) of FSS Act 2006 [Updated on:21-07-2010]