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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020

(1)Licenses already issued to the existing Fish Feed Business Operators by any department under any other Act shall be valid and it is not necessary to apply for license afresh. However, these old licenses are to be endorsed by the licensing authority of this Act in order to consider them to be issued under this Act.