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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(5) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020

(5)If any existing aquaculture farmers who have not got license/ registered with Department of Fisheries/CAA /MPEDA as on appointed date, shall apply for license in the prescribed format along with license fee within four (4) months from the appointed date