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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(4) in Kerala Fish Seed Act, 2014

(4)The Regional Fish Seed Centre on receipt of these applications shall make enquiries directly or through the sub-centres regarding performance of previous years and if satisfied that the registration is to be renewed, prepare and forward a report as such or otherwise with reasons for the refusal to the State Fish Seed Centre.