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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(2) in Kerala Fish Seed Act, 2014

(2)The Adjudicating Officer on receipt of a report from the Authorised Officer under sub-section (I) or a report from the Fish Seed Inspector or from. Fish Seed Analyst, shall hold an enquiry into the matters mentioned in the report, in the prescribed manner, by giving all the parties concerned a reasonable opportunity of being heard.