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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(3) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020

(3)No feed business operator shall himself or by any person on his behalf manufacture, store, sell or distribute any ingredient of feed which is for the time being prohibited by the Feed Authority or the Central Government or the State Government in the interest of public health;