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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(1)(b) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

(b)collect samples of semen, sexed semen, embryo, sexed embryo, blood or any other material used in semen or embryo production from the premises or any semen station or embryo transfer technology or in-vitro fertilization laboratory or embryo bank and have such samples analysed from an authorised laboratory.