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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(4)(c) in Telangana Aqua-culture Seed (Quality Control) Act, 2006

(c)without prejudice to the institution of any prosecution, if the alleged offence is such that the defect may be removed by the possessor of the seed, he shall on being satisfied that the defect has been so rectified, forthwith revoke the order passed under the said clause.