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State of Haryana - Section

Section 3 in The Punjab Fruit Nurseries Act, 1961

3. Owner to obtain licence.

- No owner shall, after the expiry of six months from the date appointed under sub-section (3) of section 1, conduct or establish a fruit nursery unless he has obtained a licence under this Act.Explanation - Where an owner has more than one fruit nursery in different towns and villages, he shall obtain a separate licence in respect of each such fruit nursery.