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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(3) in Kerala Fish Seed Act, 2014

(3)The certificate of registration shall continue to be in force for five years from the date of issue unless it is otherwise cancelled:Provided that no such cancellation shall be made except after giving to the holder of the certificate of registration a reasonable opportunity of being heard.