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[Cites 0, Cited by 26] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4) in The Insecticides Act, 1968

(4)Notwithstanding anything contained in this section, where an insecticide has been registered on the application of any person, any other person desiring to import or manufacture the insecticide or engaged in the business of, import or manufacture thereof shall on application and on payment of prescribed fee be allotted a registration number and granted a certificate of registration in respect thereof on the same conditions on which the insecticide was originally registered.