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  1. 3501. Guidelines related to Food Import Clearance Process by FSSAI’s Authorised Officers [Updated on:23-03-2012]
  2. 3502. A-12024/04/2011-Admn.FSSAI [Updated on:09-03-2012]
  3. 3503. A-12037/01/2012-Admn.FSSAI [Updated on:06-03-2012]
  4. 3504. Issue of licensing of FBO at Airports & Ports [Updated on:01-03-2012]
  5. 3505. Filling up of application form B for service category [Updated on:21-02-2012]
  6. 3506. Online payment by importers towards the lab analysis of samples of imported food articles [Updated on:08-02-2012]
  7. 3507. Issue of State/ Central Licensing – Clarification on jurisdiction [Updated on:05-02-2012]
  8. 3508. Ad-hoc instructions related to re-sampling and re-testing of food grains including pulses consignments by Authorised Officers [Updated on:20-01-2012]
  9. 3509. Ad-hoc instructions related to re-sampling and re-testing of food grains including pulses consignments by Authorised Officers [Updated on:20-01-2012]
  10. 3510. Corrigenda on Food [Updated on:30-12-2011]
  11. 3511. Corrigenda on Food Safety and Standards Regulations, 2011 notified on 21st December, 2011 [Updated on:30-12-2011]
  12. 3512. A-12031/01/2009-Admn.FSSAI [Updated on:22-11-2011]
  13. 3513. Notification of FSSAI’s Authorized Officer for Mumbai Seaport, Mumbai International Airport and Jahawarlal Nehru Port Trust Nhava sheva under section 47(5) – Reg. [Updated on:02-11-2011]
  14. 3514. Notification of FSSAI’s Authorized Officer for Kolkata Seaport,Kolkata International Airport and Haldia Seaport under section 47(5)of FSS Act 2006 – Reg. [Updated on:31-10-2011]
  15. 3515. Notification of FSSAI’s Authorized Officer for Indira Gandhi International Airport , New Delhi , CONCOR-ICD , Tughlakabad , CWC-ICD , ICD Fridabad / Ballabhgarh , ICD Dadri and ICD Loni in NCR Region under section 47(5)of FSS Act 2006 – Reg. [Updated on:31-10-2011]
  16. 3516. Notification of FSSAI’s Authorized Officer for Chenni ( Seaport and Airport ) under section 47(5)of FSS Act 2006 – Reg. [Updated on:31-10-2011]
  17. 3517. Clarification on status of licensing of Food Business Operator having outlets/ units in two and more States [Updated on:03-10-2011]
  18. 3518. Clarification on status of licensing of Food Business Operator having outlets/ units in two and more States [Updated on:03-10-2011]
  19. 3519. Clarification on the status of Notified Public Analyst at Centre/State/UT after the promulgation of FSS Act, 2006 with from 05.08.2011 [Updated on:01-09-2011]
  20. 3520. Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Updated on:20-08-2011]