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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(4) in Himachal Pradesh Bovine Breeding Act, 2019

(4)Applicants intending to set-up a new sperm station or the existing sperm stations, who have submitted an application form along with prescribed fee to the Authority, shall be issued a provisional certificate of registration to meet the conditions specified in sub-section (6) of this section. The provisional certificate of registration shall be valid for a period of twelve months. It may be extended for a further period of six months on the request of the applicant, in writing. The Authority shall reply within one month about the status of extension.