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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(xii) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020

(xii)Every holder of a license certificate shall be bound by any direction or order issued by the Registering/licensing authority or the officer in this section in pursuance of any of the provisions of this Act and shall comply with such directions or orders and any failure on his/her part to comply with such direction or order shall be deemed to be a contravention of this Act.