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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2) in Kerala Fish Seed Act, 2014

(2)Where any sample of any fish seed of any notified kind or variety is taken under clause ( a) of sub-section (1), its cost, calculated at the rate at which such fish seed is usually sold to the public, shall be paid on demand to the person from whom it is taken.