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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2) in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007

(2)On receipt of any such application for registration of cotton varieties, the Controller or any authority designated for the purpose, may after such enquiry as it deems fit and after satisfying itself that the cotton variety to which the application relates confirm to the claim made by the applicant in respect of agronomic performance of the cotton variety and its safety to human beings and animals, register the cotton variety on such conditions as may be specified by the Controller or any authority designed for the purpose on payment of the fee specified and give registration number thereto and issue a certificate of registration or reject the application duly specifying the reasons for rejection.