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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(4)(a) in Kerala Fish Seed Act, 2014

(a)he shall use all powers in ascertaining whether or not the fish seed contravenes any of the provisions of the Act or the rules made thereunder and if it is ascertained that the fish seed does not so contravene, forthwith revoke the order passed under the said clause or as the case may be, take such aCtion as may be necessary for the return of the stock of the fish seed seized;