Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Telangana - Subsection

Section 18(2) in Telangana Bio-fertilizers (Monitoring and Quality Control) Act, 2006

(2)The Government may by notification appoint such number of persons as it thinks necessary, to be the registering authorities for the purposes of this Act and may in any such notification define the limits of the local area within which each such registering authority shall exercise his jurisdiction.