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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

(1)Within three months from the date of commencement of this Act, no premises shall be used or intended to be used to establish and operate a semen bank without obtaining a certificate of registration under this Act.