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The Food Safety and Standards Act, 2006

Chapter IV General Provisions as to Articles of Food

19. Use of food additive or processing aid. –

No article of food shall contain any food additive or processing aid unless it is in accordance with the provisions of this Act and regulations made there under. Explanation.-For the purposes of this section, "processing aid" means any substance or material, not including apparatus or utensils, and not consumed as a food ingredient by itself, used in the processing of raw materials, foods or its ingredients to fulfill a certain technological purpose during treatment or processing and which may result in the non-intentional but unavoidable presence of residues or derivatives in the final product.









  

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