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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(4)(c) in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006

(c)without prejudice to the institution of any prosecution, if the alleged offence is such that the defect may be removed by the possessor of the seed, he shall on being satisfied that the defect has been so rectified, forthwith revoke the order passed under the said clause.