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  1. 3081. Notice calling for suggestions, views, comments etc from stakeholders within a period of 60 days on the proposed standards for removal of Zinc from Contaminants list. [Updated on:13-11-2015]
  2. 3082. Notice calling for claims, suggestions, views, comments etc from stakeholders within a period of 60 days on the draft amendment on Transaction of Business at its meetings. [Updated on:13-11-2015]
  3. 3083. Notice calling for suggestions, views, comments etc from stakeholders within a period of 60 days on the proposed standards on Irradiation of Foods. [Updated on:13-11-2015]
  4. 3084. Notice calling for claims, suggestions, views, comments etc from stakeholders within a period of 60 days on the draft amendment of Scientific Committee and Scientific Panels. [Updated on:13-11-2015]
  5. 3085. Notice calling for claims, suggestions, views, comments etc from stakeholders within a period of 60 days on the draft amendment related to Pharmacologically active substance prohibited for fish and fishery products; Harmonization of Pesticides, Antibiotics and Veterinary Drugs Residues; Fixation of MRLs for 17 pesticides. [Updated on:13-11-2015]
  6. 3086. Notice calling for claims, suggestions, views, comments etc from stakeholders within a period of 60 days on the proposed Microbiological Standards for Fish and Fish Products. [Updated on:13-11-2015]
  7. 3087. Draft Food Safety and Standards Authority of India (Procedure for Transaction of Business of the Central Advisory Committee) Amendment Regulation, 2015 [Amendment in the Food Safety and Standards Authority of India (Procedure for Transaction of Business of the Central Advisory Committee) Regulation, 2010, Regulation 14]. [Updated on:12-11-2015]
  8. 3088. Food Safety and Standards [Updated on:12-11-2015]
  9. 3089. Food Safety and Standards [Updated on:12-11-2015]
  10. 3090. Food Safety and Standards [Updated on:12-11-2015]
  11. 3091. Food Safety and Standards (Food Product Standards and Food Additives) Amendment Regulation, 2015 relating to use of Pullulan [Amendment in the Food Safety and Standards (Food Product Standards and Food Additives) Regulation, 2011: Regulation 3.1 relating to "Food Additives"]. [Updated on:12-11-2015]
  12. 3092. Food Safety and Standards (Contaminant, Toxin and Residues) Amendment Regulation, 2015 regarding standards of Naturally Occurring Toxic Substances in Foods [Amendment in the Food Safety and Standards (Contaminant, Toxin and Residues) Regulation, 2011: Regulation 2.2 relating to Crop contaminants and Naturally Occurring Toxic Substances]. [Updated on:12-11-2015]
  13. 3093. Food Safety and Standards (Food Product Standards and Food Additives) Amendment Regulation, 2015 relating to use of Glucose Oxidase, Xylanase and Lipase enzymes as processing aid in bread [Amendment in the Food Safety and Standards (Food Product Standards and Food Additives) Regulation, 2011: Appendix A, relating to list of food additives, Table 1 ]. [Updated on:12-11-2015]
  14. 3094. Proposed Draft Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2015 and Draft Food Safety and Standards (Prohibition & Restriction on sale) Amendment Regulation, 2015 (English Version) relating to standards of Milk and Milk Products for inviting comments / suggestions from WTO-TBT Member Countries. [Updated on:02-11-2015]
  15. 3095. Annual Public Laboratory Testing Report for the year 2014-2015 [Till dated: 24.11.2015] [Updated on:02-11-2015]
  16. 3096. Proposed Draft Food Safety and Standards (Alocoholic Beverages Standards) Regulation, 2015 (English Version) relating to standards for Alcoholic beverages for inviting comments / suggestions from WTO-TBT Member Countries. [Updated on:29-10-2015]
  17. 3097. E-12017/01/2015-E&A [Updated on:28-10-2015]
  18. 3098. Adjudication proceedings under Section 68 of FSS Act wherein infringement of PFA act & Rules is involved [Updated on:26-10-2015]
  19. 3099. Notice calling for claims [Updated on:23-10-2015]
  20. 3100. Notice calling for claims, suggestions, views, comments etc from stakeholders within a period of 60 days on the proposed standards for Alcoholic beverages. [Updated on:23-10-2015]