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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(1) in Kerala Fish Seed Act, 2014

(1)Where any Authorised Officer has reason to believe that there is contravention of any of the provisions of this Act or rules made thereunder or any order issued thereunder or any of the conditions of the registration or licence, he shall give a report in this regard to the Adjudicating Officer.