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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Fertilizer (Control) Order, 1985

(2)Where an application for a certificate of manufacture for mixture of fertilizers [* * *] [Omitted by S.O. 354(E), dated 3rd June, 1993.] is not refused under sub - clause (1), the registering authority shall grant a certificate of manufacture in Form F and where an application for a certificate of manufacture for a special mixture is not refused under that sub - clause, such authority shall grant a certificate of manufacture to the applicant in Form "G".