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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020

(2)Any person desirous to sell feed which is manufactured outside the State, shall make application for trading license in Form ‘A’ to the Registering/licensing authority or person authorized or the officer authorized on his behalf.