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Union of India - Section

Section 4 in The Seeds (Control) Order, 1983

4. Application for license.

- Every person desiring to obtain a license for selling, [exporting, importing or e-marketing] [Substituted 'exporting or importing' by Notification No. G.S.R. 547(E), dated 2.6.2017. (w.e.f. 30.12.1983)] seeds shall make an application in duplicate in Form A together with a fee of rupees fifty for license to licensing authority.