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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(5) in Kerala Fish Seed Act, 2014

(5)Where a Fish Seed Inspector seizes any record, register, document or any other material object under clause (d) of sub-section (I) of section 19, he shall give receipt to the persons concerned and inform the Adjudicating Officer and take his orders as to the custody thereof.