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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2) in The Punjab Fruit Nurseries Act, 1961

(2)The licensee shall afford the competent authority or the person authorised by it all reasonable access and facilities for such inspection and examination as may be required for the purpose aforesaid and shall be bound to furnish such information relating to the fruit nursery as may be required by such authority or person.