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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(2) in THE ANDHRA PRADESH FISH FEED (QUALITY CONTROL) ACT, 2020

(2)In case if such fish feed manufactured under sub-section (1) is sold to any fish farmer/ user on cost basis, the exemption given under sub-section (1) shall be null and void.