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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in Plant Quarantine (Regulation of Import into India) Order, 2003

(1)No consignment of germplasm/transgenics/Genetically Modified Organisms (GMOs) shall be imported into India for the purpose of agricultural research or experimentation purpose without valid permit issued by the Director, National Bureau of Plant Genetic Resources, New Delhi -110012.Explanation. - In this sub-clause, "purpose of agricultural research or the purpose of experimentation" shall not include commercial imports which are governed by separate guidelines issued by the Genetic Engineering Approval Committee, or as the case may be by the Review Committee on Genetic Manipulation (RCGM)".