| S.No. | Title | Publish Date | Download PDF |
|---|---|---|---|
| 1 | Processing of review applications of rejected imported food Consignments | 12-11-2024 |
 [1.71 MB]
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| 2 | Notification of Authorised Officers (ICD-Raipur and SEZ-MEPZ Chennai) under Section 25 read with Section 47(5) of FSS Act, 2006 and Regulation 13(1) of FSS(Import) Regulation, 2017 | 07-11-2024 |
[13.59 MB]
|
| 3 | Implementation of Agreement signed between FSSAI, Ministry of Health and Family Welfare, Government of India and Bhutan Food and Drug Authority (BFDA) | 17-10-2024 |
[1.85 MB]
|
| 4 | Implementation of Agreement signed between FSSAI, Ministry of Health and Family Welfare, Government of India and Bhutan Food and Drug Authority (BFDA) | 13-09-2024 |
[1.21 MB]
|
| 5 | Notification of Authorised Officers(LCS-Darranga-INDRGB) under Section 25 read with Section 47(5) of FSS Act, 2006 and Regulation 13(1) of FSS(Import) Regulation, 2017 | 03-09-2024 |
[12.78 MB]
|
| 6 | Notification of Authorised Officers under Section 25 read with Section 47(5) of FSS Act, 2006 and Regulation 13(1) of FSS(Import) Regulation, 2017 | 29-07-2024 |
[0.58 MB]
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| 7 | Notification of Authorised Officers under Section 25 read with Section 47(5) of FSS Act, 2006 and Regulation 13(1) of FSS(Import) Regulation, 2017 | 21-06-2024 |
[1.28 MB]
|
| 8 | 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 | 03-05-2024 |
[1.09 MB]
|
| 9 | Requirement of Registration of Foreign Food Manufacturing facilities as per Food Safety and Standards (Import) First Amendment Regulations, 2021 | 04-04-2024 |
[0.72 MB]
|
| 10 | Requirement of integrated veterinary health certificate for import of milk and milk products into India | 20-03-2024 |
[0.43 MB]
|
| 11 | Notification of Authorised Officers under Section 25 read with Section 47(5) of FSS Act, 2006 and Regulation 13(1) of FSS(Import) Regulation, 2017 | 07-03-2024 |
[0.83 MB]
|
| 12 | Notification of Authorised Officer under Section 25read with section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 02-02-2024 |
[0.43 MB]
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| 13 | Notification of Authorised Officer under Section section 25 read with Section 47(5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 19-01-2024 |
[1.91 MB]
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| 14 | Rectifiable labelling information for imported food consignments | 28-11-2023 |
[0.48 MB]
|
| 15 | Notification of Authorised Officer under Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 14-11-2023 |
[1.92 MB]
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| 16 | Import of food consignment for 100 Export/Re-export purpose | 16-10-2023 |
[1.51 MB]
|
| 17 | Notification of Authorised Officer under Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 20-04-2023 |
[1.05 MB]
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| 18 | Notification of Authorised Officer under Section 25 read with Section 47(5) of FSS Act 2006 and Regulations 13(1) of FSS(Imports) Regulations 2017 | 31-03-2023 |
[1.5 MB]
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| 19 | Clearance of Imported consignments of Food Grains including pulses and crude oil | 09-03-2023 |
[0.68 MB]
|
| 20 | Extension of Requirement of Health Certificate accompanied with the import of food consignments | 24-02-2023 |
[0.28 MB]
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| 21 | Import of High risk food products at specific ports | 13-01-2023 |
[0.52 MB]
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| 22 | Extension for compliance towards requirement of Health Certificate | 11-01-2023 |
[1.04 MB]
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| 23 | Clarification with respect to Rectifiable labelling information for imported food consignments -reg | 28-12-2022 |
[0.28 MB]
|
| 24 | Requirement of Health Certificate accompanied with the import of food consignments | 28-12-2022 |
[0.84 MB]
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| 25 | Office Order dated 01st Dec. 2022 related to Notification of Authorised Officer under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 for Northern Region | 09-12-2022 |
[0.67 MB]
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| 26 | Order dated 18th November 2022 regarding Rectifiable labeling information for imported food consignments | 28-11-2022 |
[0.37 MB]
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| 27 | Order dated 18th November 2022 regarding Faceless processing of review applications of rejected imported food items | 28-11-2022 |
[1.21 MB]
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| 28 | Order dated 28th October 2022 regarding clarification with respect to Hops imported to India, for use as an ingredient in manufacturing of Beer | 28-10-2022 |
[0.93 MB]
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| 29 | Order dated 27th October 2022 regarding requirement of Health Certificate accompanied with the import of food consignment | 27-10-2022 |
[0.32 MB]
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| 30 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 21st October 2022 regarding implementation of testing of non-conforming parameters by Referral laboratory for samples taken from imported consignment | 21-10-2022 |
[0.47 MB]
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| 31 | Clarification dated 20th October 2022 with respect to alcoholic beverages imported into India in bulk containers | 20-10-2022 |
[1.02 MB]
|
| 32 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 regarding extension of facility of Provisional NOC to registered Authorised Economic Operators (AEOs) | 18-10-2022 |
[0.82 MB]
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| 33 | Order dated 17th October 2022 regarding Restricted entry of food items in under specific ports | 17-10-2022 |
[0.96 MB]
|
| 34 | Advisory dated 12th October 2022 facility of advance processing of Bill of Entry in Food Import Clearance System (FICS) of FSSAI | 13-10-2022 |
[1.03 MB]
|
| 35 | Order dated 10th October 2022 regarding requirement of registration of foreign food manufacturing facilities as per Food Safety and Standards (Import) First Amendment Regulations, 2022 dated 03.11.2021 | 10-10-2022 |
[0.2 MB]
|
| 36 | Clarification dated 26th Sept. 2022 regarding requirement of Health Certificate to be accompanied with the import of food consignment | 26-09-2022 |
[1.14 MB]
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| 37 | Office Order dated 18th August 2022 related to Notification of Authorised Officers under section 25 read with section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulation, 2017 || Western Region: Ahmedabad | 21-08-2022 |
[0.12 MB]
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| 38 | Advisory dated 18th August 2022 related to Clarification regarding FSSAIs requirement of AGMARK certification in case of Imported food products | 18-08-2022 |
[0.44 MB]
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| 39 | Clarification dated 16th August 2022 related to sample and analysis of imported food articles with microbial testing requirements | 18-08-2022 |
[0.26 MB]
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| 40 | Office Order dated 17th August 2022 related to Notification of Authorised Officers under section 25 read with section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulation, 2017 || Western Region: JNPT | 18-08-2022 |
[0.3 MB]
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| 41 | Order 02nd August 2022 related to Sampling and analysis of imported food articles with microbial testing requirement | 03-08-2022 |
[0.53 MB]
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| 42 | Order 03rd August 2022 related to requirement of Health Certificate accompanied with the import of food consignments | 03-08-2022 |
[1 MB]
|
| 43 | Order dated 24th June 2022 related to Notification of Authorised Officers under section 25 read with section 47 (5) of FS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulation, 2017 for Kolkata: Eastern Region | 29-06-2022 |
[0.16 MB]
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| 44 | Letter dated 17th June 2022 related to Rectifiable labelling information for imported food consignments | 17-06-2022 |
[1.29 MB]
|
| 45 | Order dated 17th June 2022 related to Import of Clove Stem | 17-06-2022 |
[1.22 MB]
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| 46 | Order dated 11th April 2022 regarding Sample size of high priced imported alcoholic beverages | 11-04-2022 |
[1.9 MB]
|
| 47 | Office Order dated 05th April 2022 related to Notification of Authorised Officers under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 for Karnataka location | 06-04-2022 |
[0.41 MB]
|
| 48 | Order dated 04th April 2022 regarding Sample quantity of imported Lactoferrin | 04-04-2022 |
[0.16 MB]
|
| 49 | Notification dated 31st January 2022 of Authorised Officers at JNPT SEZ under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 18-02-2022 |
[0.38 MB]
|
| 50 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 09th November 2021 regarding extension of validity of the NOC for the Alcoholic Beverages Bottled in Origin & in Bulk | 18-02-2022 |
[0.39 MB]
|
| 51 | Order dated 18th January 2022 related to Import of raw cashew nuts | 18-01-2022 |
[0.08 MB]
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| 52 | Office Order dated 10th January 2021 related to Notification of Authorised Officers for Delhi Location under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Import) Regulation, 2017 | 11-01-2022 |
[0.45 MB]
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| 53 | Order dated 30th November 2021 related to Testing of coumarin in imported cinnamon | 30-11-2021 |
[0.29 MB]
|
| 54 | Order dated 30th November 2021 related to Import of products or ingredients containing Beef | 30-11-2021 |
[0.28 MB]
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| 55 | Notification dated 12th November 2021 of Authorised Officers under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Import) Regulation, 2017 | 16-11-2021 |
[0.73 MB]
|
| 56 | Office Order dated 11th October 2021 regarding Operationalization of the proposed draft standards of Desiccated Coconut as approved in 30th Meeting of Food Authority | 13-10-2021 |
[1.36 MB]
|
| 57 | Office Order dated 16th July 2021 related to Notification of Authorised Officer of Western Region under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 16-07-2021 |
[0.21 MB]
|
| 58 | Order dated 13th July 2021 related to Clearance of imported consignments of Pulses and Crude Oil (Edible Grade) | 14-07-2021 |
[0.36 MB]
|
| 59 | Office Order dated 30th June 2021 related to Notification of Authorised Officer of Southern & Western Region under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 02-07-2021 |
[0.51 MB]
|
| 60 | Office Order dated 30th June 2021 related to Notification of Authorised Officer of Southern Region under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 02-07-2021 |
[0.43 MB]
|
| 61 | Notification dated 11th June 2021 of Authorised Officers under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 14-06-2021 |
[0.2 MB]
|
| 62 | Office Order dated 01st April 2021 regarding Link Officers of Authorised Officer for FSSAI | 01-04-2021 |
[0.48 MB]
|
| 63 | Office Order dated 31st March 2021 regarding declaration of Appellate Authority for Import Unit, Export Unit & IC Units | 31-03-2021 |
[0.19 MB]
|
| 64 | Clarification dated 24th February 2021 related to Requirement of Non GM cum GM free certificate to accompany imported food consignments | 26-02-2021 |
[2.6 MB]
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| 65 | Office Order dated 26th February 2021 related to Notification of Authorized Officer | 26-02-2021 |
[0.7 MB]
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| 66 | Clarification dated 08th February 2021 related to Requirement of Non GM cum GM free certificate to accompany imported food consignments | 08-02-2021 |
[2.42 MB]
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| 67 | Order dated 03rd December 2020 related to requirement of Non-GM cum GM free certificate accompanied with imported food consignment | 03-12-2020 |
[0.23 MB]
|
| 68 | Order dated 27th October 2020 related to Constitution of Food Safety Risk Assessment Committee (FSRAC) for providing scientific and technical support during food safety emergency situation in the country | 11-11-2020 |
[2.41 MB]
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| 69 | Order dated 09th November 2020 related to Clearance of imported consignments of Pulses | 09-11-2020 |
[0.21 MB]
|
| 70 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 28th October 2020 regarding import of speciality foods for IEM and hypoallergenic conditions | 03-11-2020 |
[2.8 MB]
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| 71 | Clarification dated 12th October 2020 related to Requirement of Non GM cum GM free certificate to accompany imported food consignments | 13-10-2020 |
[2.02 MB]
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| 72 | Order dated 21st August 2020 related to requirement of Non-GM cum GM free certificate accompanied with imported food consignment | 21-08-2020 |
[0.9 MB]
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| 73 | Order dated 20th May 2020 related to Import of Golden Syrup / Inverty Sugar Syrup / Rice Syrup | 30-05-2020 |
[0.24 MB]
|
| 74 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 20th April 2020 regarding import of speciality foods for IEM and hypoallergenic conditions | 20-04-2020 |
[0.74 MB]
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| 75 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 03rd April 2020 regarding extension of Provision of Provisional NIC (P-NOC) to other imported food products in view of the lockdown due to COVID-19 | 03-04-2020 |
[0.33 MB]
|
| 76 | Order dated 01st January 2020 related to Clearance of inported consignments of Onions | 01-01-2020 |
[0.43 MB]
|
| 77 | Advisory dated 27th November 2019 related to Requirement of BIS Certification prior to import of Packaged Drinking Water / Mineral Water | 27-11-2019 |
[0.46 MB]
|
| 78 | Order dated 11th October 2019 related to Certificate of Analysis from ISO 17025 accredited labs for testing of imported proprietary foods | 11-10-2019 |
[0.73 MB]
|
| 79 | Order dated 11th Sept. 2019 related to Testing of pesticides Acetaiprid, Dithicarbamates & Prochloraz" in imported Black Pepper before clearance | 12-09-2019 |
[0.28 MB]
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| 80 | Order dated 22nd August 2019 related to Certificate of Analysis from ISO 17025 accredited labs for testing of imported proprietary foods | 22-08-2019 |
[0.22 MB]
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| 81 | Letter dated 17th July 2019 for Instructions regarding Import of edible truffle species | 18-07-2019 |
[0.21 MB]
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| 82 | Notice dated 17.06.2019 related to Proposed notification of Food Import Entry Points- Seeking comments from stakeholders | 18-06-2019 |
[1.41 MB]
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| 83 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 02.05.2019 regarding Import of Specialty foods for IEM and hypoallergenic conditions. | 02-05-2019 |
[0.61 MB]
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| 84 | Letter dated 23rd April 2019 related to Ban on import of milk and milk products from China. | 23-04-2019 |
[0.23 MB]
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| 85 | Letter dated 14th January 2019 related to Rectifiable labeling information for imported food consignments | 15-01-2019 |
[0.25 MB]
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| 86 | Letter dated 21st December 2018 related to Ban on Import of Milk and Milk products from China. | 21-12-2018 |
[0.25 MB]
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| 87 | Letter dated 20th November 2018 regarding Import of Betel Nut / Arecea Nut. | 22-11-2018 |
[0.27 MB]
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| 88 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 01st November 2018 regarding Import of Specialty foods for IEM and hypoallergenic conditions. | 02-11-2018 |
[0.64 MB]
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| 89 | Report on List of imported food consignments rejected for the month of July, 2018 | 10-09-2018 |
[0.21 MB]
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| 90 | Notice dated 31st August 2018 related to Import of Speciality foods for IEM disorders | 31-08-2018 |
[0.26 MB]
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| 91 | Order dated 21st August 2018 related to Import of Organic Foods under Food Safety and Standards (Organic Foods) Regulations, 2017 | 28-08-2018 |
[1.29 MB]
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| 92 | Report on List of imported food consignments rejected for the month of June, 2018 | 10-08-2018 |
[0.2 MB]
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| 93 | Report on List of imported food consignments rejected for the month of May, 2018. | 23-07-2018 |
[0.14 MB]
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| 94 | Letter dated 13th June 2018 related to Ban on Import of Milk and Milk products from China | 14-06-2018 |
[0.23 MB]
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| 95 | Report on List of imported food consignments rejected for the month of March, 2018. | 27-04-2018 |
[0.3 MB]
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| 96 | Notice dated 08th Jan. 2018 related to Instruction with regard to levy of fees and charges in regulation of food imports. | 10-01-2018 |
[0.11 MB]
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| 97 | Order dated 31st May 2017 on Import of Special Food formulations for personal use | 31-12-2017 |
[0.04 MB]
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| 98 | Notice dated 28th Dec. 2017 related to Import of Speciality foods for IEM disorders. | 28-12-2017 |
[1.57 MB]
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| 99 | Order dated 08th Dec. 2017 related to Discontinuation of previously approved label and introduction of new / updated label of the product Milupa OS1. | 08-12-2017 |
[1.05 MB]
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| 100 | Order dated 08th Nov. 2017 regarding Instructions with regard to Levy of fees and Charges in regulation of food import. | 08-11-2017 |
[0.44 MB]
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| 101 | Directions with regard to exemption from FSSAI clearance in case of import of raw cashew nuts. | 27-10-2017 |
[0.25 MB]
|
| 102 | Corrigendum dated 26.07.2017 | 26-07-2017 |
[0.01 MB]
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| 103 | Order regarding supersession of the earlier advisories. | 13-07-2017 |
[0.05 MB]
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| 104 | Instruction regarding import of pepper from Vietnam through Sri Lanka | 06-07-2017 |
[0.02 MB]
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| 105 | Advisory on Ban on milk and milk products from China | 22-06-2017 |
[0.9 MB]
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| 106 | Revision of one of the deion of medical condition GlutaricAcidemia Type under direction dated 2.11.2016 | 12-06-2017 |
[0.96 MB]
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| 107 | Import of Speciality foods IEM disorders | 12-06-2017 |
[1.07 MB]
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| 108 | Order dated 09th May 2017 on Reviewing the Food Import Clearance Process / FICS | 08-05-2017 |
[0.26 MB]
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| 109 | Order dated 13th April, 2017 to make Food Import Clearance System more time friendly and to avoid delay in clearance of imported food consignments. | 13-04-2017 |
[0.32 MB]
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| 110 | Notification dated 03rd April 2017 on Bangladesh Standard and Testing Institution (BSTI), Dhaka, Bangladesh to issue certificate of test analysis. | 03-04-2017 |
[0.31 MB]
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| 111 | Order dated 06th March 2017 regarding sample size of High Priced Imported Alcoholic Beverages. | 06-03-2017 |
[0.17 MB]
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| 112 | Drawal of one sample out of the commingled cargo of pulses, other cereals and oils for discharge at multiple ports | 09-01-2017 |
[0.51 MB]
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| 113 | Committees to sort out issues related to imports | 24-11-2016 |
[0.24 MB]
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| 114 | Direction under section 16(5) of FSS ACT, 2006 regarding import of specifically foods for IEM disorders | 02-11-2016 |
[0.1 MB]
|
| 115 | Office Order dated 11th August 2016 regarding Appointment of Authorized Officer in Tuticorin Port. | 11-08-2016 |
[0.31 MB]
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| 116 | Guidelines dated 10th August 2016 regarding Food Import Clearance Process by FSSAIs Authorized Officer. | 09-08-2016 |
[0.57 MB]
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| 117 | Ban on dated 15th June 2016 regarding import of dairy products from China. | 22-06-2016 |
[0.46 MB]
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| 118 | Order dated 17th February 2016 regarding testing of Food Products from Japan for radioactivity | 17-02-2016 |
[0.04 MB]
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| 119 | Drawal of sample out of the commingled cargo of pulses for multiple importers with same IGM number | 06-01-2016 |
[0.38 MB]
|
