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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(4)(a) in Kerala Fish Seed Act, 2014

(a)of sub-section (1), he shall, as far as possible, call not less than two persons to be present at the place where such action is taken and take their signatures on a memorandum to be prepared in such form as may be prescribed.