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The Food Safety and Standards Act, 2006 84. Annual report of Food Authority. - 1. The Food Authority shall prepare once every year, in such form and at such time as may be prescribed by the Central Government, an annual report giving a summary of its activities during the previous year and copies of the report shall be forwarded to the Central Government and State Governments. A copy of the report received under sub-section (1) shall be laid, as soon as may be after it is received, before each House of Parliament    |
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