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  1. 41. Direction under Section 16(5) of Food Safety and Standards Act, 2006 regarding re-operationalisation of FSS (Licensing and Registration of Food Business) Amendment Regulations, 2021 [Updated on:05-06-2024]
  2. 42. Direction under Section 16(5) of Food Safety and Standards Act, 2006 regarding re-operationalisation of draft FSS (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose and Prebiotic and Probiotic Food) Regulations, 2022 [Updated on:05-06-2024]
  3. 43. Direction under Section 16(5) of Food Safety and Standards Act, 2006 regarding re-operationalisation of FSS (Labelling and Display) Amendment Regulations 2022 related to Labelling Requirements of non-retail container, minimally processed food, tolerance limit, warning statement related to pan masala etc [Updated on:05-06-2024]
  4. 44. Validity of FSSAI recognised Food Testing Laboratories [Updated on:05-06-2024]
  5. 45. Clarification regarding selling/marketing of Reconstituted fruit juices as 100 Fruit Juices [Updated on:04-06-2024]
  6. 46. Advisory on Unauthorized use of liquid Nitrogen in food by the Food serving establishments/restaurants, Bar etc. [Updated on:04-06-2024]
  7. 47. FSSAI directs FBOs to remove claim of 100 Fruit Juices from the label and advertisement of fruit juices [Updated on:04-06-2024]
  8. 48. FSSAI-NABL Integrated Assessment [Updated on:03-06-2024]
  9. 49. Extension of last date for filing Annual Return for FY 2023-24 [Updated on:03-06-2024]
  10. 50. FSSAI orders dated 3rd June 2024 regarding-List of Referral Food Laboratories for testing of fortificants in Fortified Rice (FR), Fortified Rice Kernel (FRK) and Vitamin-Mineral Premix for Fortified Rice Kernel [Updated on:03-06-2024]
  11. 51. Revised list of FSSAI notified laboratories for testing of fortificants in Fortified Rice (FR), Fortified Rice Kernel (FRK) and Vitamin-Mineral Premix for Fortified Rice Kernel [Updated on:03-06-2024]
  12. 52. FSSAI Alerts Fruit Traders to Ensure Compliance with Prohibition of Calcium Carbide in Fruit Ripening [Updated on:20-05-2024]
  13. 53. Appointment of FSSAls Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 [Updated on:16-05-2024]
  14. 54. Provision to FBOs to update the filed modification application of license/registration in FoSCoS [Updated on:16-05-2024]
  15. 55. Suspension of Reliable Analytical Labs Pvt. Ltd., Mumbai [Updated on:08-05-2024]
  16. 56. Internship Policy, 2024 FSSAI [Updated on:07-05-2024]
  17. 57. Selection for the post of Joint Director and Deputy Director on Deputation on Foreign Service Terms Basis against Circular No. DEP-03/2023 [Updated on:03-05-2024]
  18. 58. Notification of Authorised Officers(SEZ- ICBPPL- INAIP6) under Section 25 read with Section 47(5) of FSS Act, 2006 and Regulation 13(1) of FSS(Import) Regulation, 2017 [Updated on:03-05-2024]
  19. 59. GeM Bid No. GEM/2024/B/4892286 dated 26.04.2024 (PAN India Surveillance of Food Products Fruits and Vegetables) [Updated on:29-04-2024]
  20. 60. Result of the selection process for the one post of Legal Consultant on contractual basis in Food Safety and Standards Authority of India [Updated on:26-04-2024]