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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1) in Kerala Fish Seed Act, 2014

(1)Application for the certificate of registration of fish seed farm or hatchery shall be submitted in such form and in such manner accompanied by such fees as may be prescribed before the State Fish Seed Centre either directly or through the Regional Centres or sub-centres within two months before the beginning of every financial year.