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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(4)(c) in Kerala Fish Seed Act, 2014

(c)Without prejudice to the institution of penalty under this Act, if the alleged offence is such that the defect may be removed by the possessor of the fish seed, he shall on being satisfied that the defect has been so rectified, forthwith revoke the order passed under the said clause.