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3601.
Guidelines related to Food Import Clearance Process by FSSAI’s Authorised Officers [Updated on:23-03-2012]
3602.
A-12024/04/2011-Admn.FSSAI [Updated on:09-03-2012]
3603.
A-12037/01/2012-Admn.FSSAI [Updated on:06-03-2012]
3604.
Issue of licensing of FBO at Airports & Ports [Updated on:01-03-2012]
3605.
Filling up of application form B for service category [Updated on:21-02-2012]
3606.
Online payment by importers towards the lab analysis of samples of imported food articles [Updated on:08-02-2012]
3607.
Issue of State/ Central Licensing – Clarification on jurisdiction [Updated on:05-02-2012]
3608.
Ad-hoc instructions related to re-sampling and re-testing of food grains including pulses consignments by Authorised Officers [Updated on:20-01-2012]
3609.
Ad-hoc instructions related to re-sampling and re-testing of food grains including pulses consignments by Authorised Officers [Updated on:20-01-2012]
3610.
Corrigenda on Food [Updated on:30-12-2011]
3611.
Corrigenda on Food Safety and Standards Regulations, 2011 notified on 21st December, 2011 [Updated on:30-12-2011]
3612.
A-12031/01/2009-Admn.FSSAI [Updated on:22-11-2011]
3613.
Notification of FSSAI’s Authorized Officer for Mumbai Seaport, Mumbai International Airport and Jahawarlal Nehru Port Trust Nhava sheva under section 47(5) – Reg. [Updated on:02-11-2011]
3614.
Notification of FSSAI’s Authorized Officer for Kolkata Seaport,Kolkata International Airport and Haldia Seaport under section 47(5)of FSS Act 2006 – Reg. [Updated on:31-10-2011]
3615.
Notification of FSSAI’s Authorized Officer for Indira Gandhi International Airport , New Delhi , CONCOR-ICD , Tughlakabad , CWC-ICD , ICD Fridabad / Ballabhgarh , ICD Dadri and ICD Loni in NCR Region under section 47(5)of FSS Act 2006 – Reg. [Updated on:31-10-2011]
3616.
Notification of FSSAI’s Authorized Officer for Chenni ( Seaport and Airport ) under section 47(5)of FSS Act 2006 – Reg. [Updated on:31-10-2011]
3617.
Clarification on status of licensing of Food Business Operator having outlets/ units in two and more States [Updated on:03-10-2011]
3618.
Clarification on status of licensing of Food Business Operator having outlets/ units in two and more States [Updated on:03-10-2011]
3619.
Clarification on the status of Notified Public Analyst at Centre/State/UT after the promulgation of FSS Act, 2006 with from 05.08.2011 [Updated on:01-09-2011]
3620.
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:20-08-2011]
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