Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(2)(ii) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020

(ii)of clause (b) of sub-section (1), its cost, calculated at the rate at which such Fish Feed is usually sold to fish farmers shall be paid in cash to the person from whom it is being taken under proper cash bill/ invoice.