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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(1) in Kerala Fish Seed Act, 2014

(1)Any person aggrieved by a decision of the Regional Fish Seed Centre may within thirty days from the date on which the decision is communicated to him and on payment of such fees as may be prescribed, prefer an appeal to the State Fish Seed Centre.