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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(4) in Kerala Fish Seed Act, 2014

(4)The Regional Fish Seed Centres shall make necessary enquiries regarding the details furnished in the application, type, kind, class and category of fish seed to be opted and if it is satisfied that licence is to be given, prepare a report regarding the same and the licence in triplicate in such form as may be prescribed, after realization of the licence fee as may be prescribed.