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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(b) in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989

(b)the Designated Inspection Authority shall advise the importer about the curative measures to be taken to the extent necessary, if the pest or disease is not exotic and permit the release of the affected population from the Post-entry Quarantine only after curative measures have been observed to be successful. Otherwise, the plants shall be ordered to be destroyed.