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  1. 461. Letter dated 06th Dec. 2022 regarding Seizure of Food Articles by the Food Safety Officer under Section - 38 of FSS Act, 2006 [Updated on:06-12-2022]
  2. 462. Letter dated 06th Dec. 2022 regarding Seizure of Food Articles by the Food Safety Officer under Section - 38 of FSS Act, 2006 [Updated on:06-12-2022]
  3. 463. Draft Notification of Food Safety and Standards (Labelling & Display) Amendment Regulations, 2022 related to labelling requirements of Non-retail container, minimally processed products, tolerance limit, legible / audible warning statement related to pan masala etc. for inviting comments/suggestions from WTO-TBT Member Countries [Updated on:06-12-2022]
  4. 464. Gazette Notification of the Food Analysts working in FSSAI recognized Food Testing Laboratories [Updated on:05-12-2022]
  5. 465. Draft Notification of Food Safety and Standards (Labelling & Display) Amendment Regulations, 2022 related to labelling requirements of Non-retail container, minimally processed products, tolerance limit, legible / audible warning statement related to pan masala etc. [Updated on:05-12-2022]
  6. 466. Employment Notice 30th Nov. 2022 related to Hiring of Legal Consultant on contract basis [Updated on:01-12-2022]
  7. 467. Office Order dated 30th November 2022 regarding appointment of FSSAIs Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 (Southern Region) [Updated on:30-11-2022]
  8. 468. Office Order dated 30th November 2022 regarding appointment of Designated Officers (DOs) for Central Licensing at Seaport / Airport under Section 36 of FSS Act, 2006 read with Regulation 1.2.1 (1) of Food Safety and Standards (Licensing and Registration of Food Business) Regulations, 2011 [Updated on:30-11-2022]
  9. 469. Office Order dated 29th November 2022 regarding Partial Modification in office order no. 11/2022 dated 18th Jan. 2022 for Trade and International Cooperation Division [Updated on:30-11-2022]
  10. 470. Office Order dated 30th November 2022 regarding appointment of FSSAIs Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 (Southern Region) [Updated on:30-11-2022]
  11. 471. Validity Order dated 28th November 2022 of FSSAI recognised Food Testing Laboratories [Updated on:29-11-2022]
  12. 472. Direction under Section 18 (2)(d) read with Section 16 (5) of Food Safety and Standards Act, 2006 dated dated 18th October 2022 regarding operationalization of FSS (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose and Prebiotic and Probiotic Food), Regulations, 2022 [FSS (Nutra) Regulations, 2022] [Updated on:28-11-2022]
  13. 473. Direction under Section 18(2)(d) and 16 (5) of Food Safety and Standards Act, 2006 regarding re-operationalisation of Food Safety and Standards (Licensing and Registration of Food Business) Amendment Regulations, 2021 [Updated on:28-11-2022]
  14. 474. Order dated 18th November 2022 regarding Rectifiable labeling information for imported food consignments [Updated on:28-11-2022]
  15. 475. Order dated 18th November 2022 regarding Faceless processing of review applications of rejected imported food items [Updated on:28-11-2022]
  16. 476. Circular dated 28th November 2022 regarding Internship starting in the month of January- 2023 under Internship Scheme 2021 [Updated on:28-11-2022]
  17. 477. Direction under Section 18 (2)(d) read with Section 16 (5) of Food Safety and Standards Act, 2006 dated 18th October 2022 regarding operationalization of FSS (Foods for Infant Nutrition) Amendment Regulations, 2022 relating to revise limits of Selenium, Manganese, iron and biotin [Updated on:28-11-2022]
  18. 478. Direction under Section 18 (2) (d) read with Section 16 (5) of Food Safety and Standards Act, 2006 dated 18th October 2022 regarding re-operationalisation of Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2021 relating to limit of naturally occurring formaldehyde in freshwater and marine fish [Updated on:28-11-2022]
  19. 479. Office Order dated 28th November 2022 regarding appointment of FSSAIs Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 (Northern Region) [Updated on:28-11-2022]
  20. 480. Direction under Section 18(2)(d) and 16 (5) of Food Safety and Standards Act, 2006 regarding re-operationalisation of Food Safety and Standards (Licensing and Registration of Food Business) Amendment Regulations, 2021 [Updated on:28-11-2022]