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Union of India - Section
Section 22 in The Seeds Act, 1966
22.
/979[29th December, 1966]An Act to provide for regulating the quality of certain seeds for sale, and for matters connected therewith.Be it enacted by Parliament in the Seventeenth Year of the Republic of India as follows:-| Sections 1 to 6,8 to 11, 18, 22 to 25 (both inclusive) were brought into force on 2.9.1968; Sections 7, 12 to 17 (both inclusive) and 19 to 21 (both inclusive) were brought into force on 1.10.1969, in the whole of India.2. |