Section 3(11)(ii) in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989

[Cites 0, Cited by 0] [Section 3(11)] [Section 3] [Entire Act]

(ii)The application for the purpose referred to in (i) above shall be made to the Plant Protection Adviser, at least one month in advance, in Form F.

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