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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(1) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020

(1)Where a minimum standard is fixed under section 14 for any approved Animal feed or mineral mixture, no authorized licensee can manufacture or sell or distribute or advertise unless it is in compliance with approved standards.