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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(4) in Andhra Pradesh Bio-fertilisers (Monitoring and Quality Control), Act, 2006

(4)Where the application for renewal is made within the time specified in sub section (1) or sub section (3) the application shall be deemed to have held a valid certificate of registration, until such date as the Registering Authority or as the case may be the Controller passes orders on the application for renewal.