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  1. 3501. Licensing of 100 EOU under FSS Act, 2006. [Updated on:15-10-2012]
  2. 3502. Notification of FSSAI’s Authorized Officer [Updated on:02-09-2012]
  3. 3503. A-12037/01/2012-Admn.FSSAI [Updated on:10-07-2012]
  4. 3504. A-12024/04/2011-Admn.FSSAI [Updated on:18-06-2012]
  5. 3505. Uniform Numbering System in different zones of Indian Railways [Updated on:06-06-2012]
  6. 3506. Issue of License fee for the Licensing in Indian Railways [Updated on:23-05-2012]
  7. 3507. Documents to be enclosed for new/conversion/renewal of licenses [Updated on:14-05-2012]
  8. 3508. Notification of Designated Officer over Indian Railways under Section 36 of FSS Act, 2006-reg. [Updated on:01-05-2012]
  9. 3509. Notification of Food Safety Officers over Indian Railways under Section 37 of FSS Act, 2006-reg. [Updated on:01-05-2012]
  10. 3510. A-12037/01/2012-Admn.FSSAI [Updated on:04-04-2012]
  11. 3511. Advisory on HS CODE [Updated on:30-03-2012]
  12. 3512. Guidelines related to Food Import Clearance Process by FSSAI’s Authorised Officers [Updated on:23-03-2012]
  13. 3513. A-12024/04/2011-Admn.FSSAI [Updated on:09-03-2012]
  14. 3514. A-12037/01/2012-Admn.FSSAI [Updated on:06-03-2012]
  15. 3515. Issue of licensing of FBO at Airports & Ports [Updated on:01-03-2012]
  16. 3516. Filling up of application form B for service category [Updated on:21-02-2012]
  17. 3517. Online payment by importers towards the lab analysis of samples of imported food articles [Updated on:08-02-2012]
  18. 3518. Issue of State/ Central Licensing – Clarification on jurisdiction [Updated on:05-02-2012]
  19. 3519. Ad-hoc instructions related to re-sampling and re-testing of food grains including pulses consignments by Authorised Officers [Updated on:20-01-2012]
  20. 3520. Ad-hoc instructions related to re-sampling and re-testing of food grains including pulses consignments by Authorised Officers [Updated on:20-01-2012]