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

State of Haryana - Subsection

Section 21(3) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

(3)No oocyte, ovum, embryo or sexed embryo shall be imported for use in the State from any other country, except with the prior approval of the Animal Breeding Regulatory Authority and subject to such conditions, as may be prescribed.