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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(4)(ii) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020

(ii)Until the time of receiving the order of acceptance or rejection of application for license made under clause (i), the person/ company/firm may continue to perform animal feed business operations.