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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(3) in Tamil Nadu Bovine Breeding Act, 2019

(3)Every person who holds a certificate of registration for a semen station shall submit to the Authority a half yearly return in duplicate in respect of the semen station and with respect to new bulls proposed for registration in such form and in such manner, as may be prescribed.