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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Telangana - Subsection

Section 30(1) in Telangana Bio-fertilizers (Monitoring and Quality Control) Act, 2006

(1)The fees payable for grant, amendment or renewal of Certificate of Registration or Certificate of Manufacture or grant of a duplicate of such certificates or renewal thereof under this Act shall be such as the Government may from time to time fix for different purposes.