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[Cites 0, Cited by 2] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The Seeds Act, 1966

(2)Where any sample of any seed of any notified kind or variety is taken under clause (a) of sub-section (1), its cost, calculated at the rate at which such seed is usually sold to the public, shall be paid on demand to the person from whom it is taken.