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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(3) in Kerala Fish Seed Act, 2014

(3)On receipt of any application fur the grant of a certificate through the Regional Fish Seed Centre, the State Fish Seed Centre may, after such enquiry as it thinks fit and after satisfYing itself that the fish seed to which the application relates to conforms to the prescribed standards, grant a certificate in such form and on such conditions as may be prescribed:Provided that such standards shall not be lower than the minimum limits of size, free from pathogen, disease, infections as specified for that fish seed.