Section 19(6)(C) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

[Cites 0, Cited by 0] [Section 19(6)] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(6)(C) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

(C)the embryo or embryo transfer technology or in-vitro fertilization laboratory shall maintain accurate pedigree and performance records of the donor animals, whose oocyte or ovum or embryo it produces, stores, sells, distributes or proposes to distribute for embryo transfer in such format, as may be prescribed,-

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State of Haryana - Subsection

Section 19(6)(C) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019