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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(1) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

(1)No premises shall be used or intended to be used for establishment and operation as a semen station for production and storage of semen doses for artificial insemination or production without obtaining a certificate of registration from the Animal Breeding Regulatory Authority.