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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(1) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

(1)Within three months from the date commencement of this Act, no animal breeder shall carry on or continue any breeding activity through a breeding animal to provide natural service or breeding services in any form without getting the animal certified and obtaining a certificate from the Animal Breeding Regulatory Authority as provided in the foregoing provisions of this Act.