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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(3) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

(3)No animal breeder shall carry on or continue any animal breeding activity unless he has obtained a certificate of registration in respect of premises being used or intended to be used by him for breeding of animal, production, processing, storage, sale and distribution of animal semen and embryos from the Animal Breeding Regulatory Authority.