Section 15(2)(c) in The Seeds Act, 1966

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Union of India - Subsection

Section 15(2)(c) in The Seeds Act, 1966

(c)retain the remaining samples in the prescribed manner for production in case any legal proceedings are taken or for analysis by the Central Seed Laboratory under sub-section (2) of section 16, as the case may be.

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Union of India - Subsection

Section 15(2)(c) in The Seeds Act, 1966