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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(1) in Kerala Fish Seed Act, 2014

(1)Application for the renewal of registration of fish seed farm and hatchery shall be presented in such form, in such manner and accompanied by such fees as may be prescribed, before the State Fish Seed Centre either directly or through the Regional Centres or sub-centres before two months of the expiry of such registration.