Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(3) in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015

(3)No registered nurseryman or farmer shall utilize the propagating material of the farmer's variety, evolved by the farmer at his own estate, if it has not been recommended by the designated agency and duly registered with the Registrar General under the Protection of Plant Variety and Farmers' Rights Act, 2001.