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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(4) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

(4)It shall be mandatory for the embryo bank to specify the numbering pattern of each embryo straw and upload the same on the domain which may be accessed by any person providing details of the same to the Animal Certification Authority or Animal Breeding Regulatory Authority as to make the same available for the public to check and confirm whether the embryo is indeed from that semen bank and from the specified certified animal or not.