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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(1) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

(1)Within three months from the date of commencement of this Act, no new semen station shall carry out semen production or natural service from any male animals other than those certified by the Animal Certification Authority.