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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(2)(f) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020

(f)except in special cases provided by Rules made under this Act, whenever a sample is collected from a purchaser or a consignee the concerned licensee, i.e. vendor/ dealer/manufacturer shall be informed about the collection of sample so as to provide an opportunity to the licensee to make sure that reference sample from the same batch provided by him/her under sub-section (6) of section 16 is also analyzed along with the sample collected from purchaser or consignee.