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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(ii) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020

(ii)A feed business operator shall immediately inform the competent authorities and co-operate with them, if he considers or has reasons to believe that a feed which he has placed on the market may be unsafe for the consumers.