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  1. 1381. Clarification dated 30th November 2021 regarding use of blend of oils in premixes / admixtures intended to be sold as intermediary ingredients [Updated on:30-11-2021]
  2. 1382. Letter dated 30th November 2021 related to Exempting Fish and Fishery Processing Units being inspected by Export Council of India (EIC) [Updated on:30-11-2021]
  3. 1383. Letter dated 29th November 2021 regarding Listing of chemicals / reagents / consumables etc. on Government e-Marketplace (GeM) [Updated on:29-11-2021]
  4. 1384. Office Order dated 04th August 2021 regarding Appointment of Grievance Redressal Officer in terms of Rights of Persons with Disabilities Act, 2016 [Updated on:26-11-2021]
  5. 1385. Clarification dated 26th November 2021 regarding use of blend of oils in premixes / admixtures intended to be sold as intermediary ingredients [Updated on:26-11-2021]
  6. 1386. Order dated 26th November 2021 related to Extension of tenure of Hygiene Rating Audit Agencies recognised by FSSAI for verification of Hygiene Rating of Food Establishments [Updated on:26-11-2021]
  7. 1387. Bid Notice dated 26th November 2021 related to selection of Service Provider for Cloud services in FSSAI published on GeM Portal [Updated on:26-11-2021]
  8. 1388. Press Release dated 25th Nov. 2021 related to Hon’ble Minister of State for Health and Family Welfare flagged off 12 Food Safety on Wheels [Updated on:26-11-2021]
  9. 1389. Clarification dated 26th November 2021 regarding use of blend of oils in premixes / admixtures intended to be sold as intermediary ingredients [Updated on:26-11-2021]
  10. 1390. Draft Notification on Food Safety and Standards (Alcoholic Beverages) Amendment Regulations, 2021 [Updated on:25-11-2021]
  11. 1391. Letter dated 25th November 2021 related to Introduction of License / Registration or Application number based user IDs on FoSCoS Portal [Updated on:25-11-2021]
  12. 1392. Draft Notification on Food Safety and Standards (Alcoholic Beverages) Amendment Regulations, 2021 for inviting comments/suggestions from WTO-SPS Member Countries [Updated on:25-11-2021]
  13. 1393. Gazette Notification F. No. Stds/SC/A-1.34/N-1 dated 15.11.2021 on Food Safety and Standards (Food Products Standards and Food Additives) Fifth Amendment Regulations, 2021 related to standards for raw edible oils, multi-source edible oil, dehydrated vegetables, protein-rich wheat flour, protein-rich refined wheat flour, multigrain flour, mixed millet flour, feed, honey, dried sweet basil leaves, non-caloric sweeteners in a returnable container, hemp seeds and seed products, microbiological standards of food grain products, etc. [Updated on:22-11-2021]
  14. 1394. Press Release dated 18th November 2021 regarding Training of Trainers Program for Medical Fraternity on Food Safety and Healthy Diets [Updated on:20-11-2021]
  15. 1395. Letter dated 11th November 2021 for Compliance w.r.t. Coffee-Chicory mixtures [Updated on:18-11-2021]
  16. 1396. Order dated 18th November 2021 Validity of FSSAI recognised Food Testing Laboratories as on 15th Nov. 2021 [Updated on:18-11-2021]
  17. 1397. Clarification dated 16th November 2021 regarding use of claims on Multi Source Edible Oil (MSEO) with resepct to Food Safety and Standards (Advertising and Claims) Regulations, 2018 [Updated on:17-11-2021]
  18. 1398. Draft Notification on Food Safety & Standards (Genetically Modified or Genetically Engineered Foods) Regulations, 2021 [Updated on:17-11-2021]
  19. 1399. Draft Notification on Food Safety & Standards (Genetically Modified or Genetically Engineered Foods) Regulations, 2021 for inviting comments/suggestions from WTO-SPS Member Countries [Updated on:17-11-2021]
  20. 1400. Draft Notification on Food Safety & Standards (Genetically Modified or Genetically Engineered Foods) Regulations, 2021 for inviting comments/suggestions from WTO-TBT Member Countries [Updated on:17-11-2021]