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 Kerala - Subsection Section 15(4) in Kerala Fish Seed Act, 2014 (4)The owner or lessee, who has registered the fish seed farm or hatchery, in the State Fish Seed Centre, shall be required to exhibit the certificate of registration clearly visible at the entrance of the fish seed farm or hatchery.
