Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Himachal Pradesh - Subsection Section 15(2) in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015 (2)The register shall be maintained by the nurseryman for at least ten years after the date of the conclusion of the transaction.
