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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The Fertilizer (Control) Order, 1985

(2)An applicant for a certificate of manufacture for preparation of mixture of fertilizers or special mixture of fertilizers [* * *] [Omitted by S.O. 354(E), dated 3rd June, 1993.] shall make an application to the registering authority -
(a)if he is an applicant for a certificate of manufacture for any mixture of fertilizers, [* * *] [Omitted by S.O. 354(E), dated 3rd June, 1993.] in Form D, in duplicate, together with the fee prescribed therefor under Clause 36, or,
(b)if he is an applicant for a certificate of manufacture for any special mixture, in Form E, in duplicate, together with the fee prescribed therefor under the said Clause 36 and an attested copy of the requisition of the purchaser.