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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in Kerala Fish Seed Act, 2014

(2)The Regional Fish Seed Centre may, subject to the previous approval of the State Fish Seed Centre, make bye-laws for regulating its own procedure and the procedure of sub-centres thereof and the conduct of all business to be transacted by the Regional Fish Seed Centres or as..the case may be, the sub-centres.