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

State of Andhra Pradesh - Subsection

Section 19(3) in Andhra Pradesh Registration of Horticulture Nurseries (Regulation) Rules, 2012

(3)The competent authority shall issue necessary instructions to the licensed owners for creation of basic infrastructure facilities required such as mother block of required variety, root stock, green house, poly house, net house, provision for solarization of media for the proper propagation of Horticulture plants and for ensuring their quality under sub-section (2) of Section 5 of the Act.