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

State of Kerala - Subsection

Section 10(1) in Kerala Fish Seed Act, 2014

(1)The Regional Fish Seed Centre may, with previous approval of the Government,_ if necessary, establish as many sub-centres with such members and such conditions of their qualifications, term of office, sitting fee and travelling allowance payable etc., as may be prescribed for the purpose of discharging such functions as may be delegated to them by the Regional Fish Seed Centre.