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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(2) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

(2)No embryo produced outside the State shall be allowed to be sold, distributed or gifted for transfer in the State except with the prior approval of the Animal Breeding Regulatory Authority. The authority shall grant approval in such manner and subject to such conditions, as may be prescribed.