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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(4)(a) in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006

(a)he shall use all despatch in ascertaining whether or not the seed contravenes any of the provisions of section 12 and if it is ascertained that the 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 seed seized;