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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(22) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020

(22)“License” means any license given under sections 22 and 23 in favour of any person or company/firm for carrying out aquaculture and/or aquaculture business operations;