Section 4(2)(b) in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015

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State of Himachal Pradesh - Subsection

Section 4(2)(b) in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015

(b)the applicant has necessary infrastructure and facilities to conduct or establish any such fruit nursery or any tissue culture raised hardened plant material;

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State of Himachal Pradesh - Subsection

Section 4(2)(b) in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015