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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(ii) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020

(ii)If the referral laboratory reports that, the Animal feed or mineral mixture does not confirm to the minimum standards fixed under section 14, such Animal feed or mineral mixture shall not be admitted into Andhra Pradesh for use as an approved Animal feed or mineral mixture.