Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Andhra Pradesh - Subsection Section 21(2) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020 (2)Government may notify other offenses by committing which the fish feed stock shall be seized / forfeited.
