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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(5) in Kerala Fish Seed Act, 2014

(5)The Fisheries Extension Officer, on receipt of original and duplicate copies of the licence from the Regional Fish Seed Centre, shall issue the original licence .to the parties concerned after preserving the duplicate in his office and enter the details in the register kept in his office in· such form as may be prescribed:Provided that, in so far as the existing fish seed farms or fish seed hatcheries are concerned, such fish seed farms and fish seed hatcheries shall obtain the licence as per the provisions of this Act within three months period of the coming into force of rules under this Act.