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

State of Kerala - Subsection

Section 15(2) in Kerala Fish Seed Act, 2014

(2)The fish seed farms and hatcheries may be registered in such form, in such manner after realising such fee as may be prescribed:Provided that, in so far as the existing fish seed farms or fish seed hatcheries are concerned, such fish seed farms and hatcheries shall be registered under the provisions of this Act within a period of three months from the date of coming into force of rules under this Act