Section 19(1)(b) in Kerala Fish Seed Act, 2014

[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

(b)take samples of any fish seed of any notified kind or variety from,

(i)any 'hatchery' or 'fish seed farm' or any person selling or offering to sell such fish seed; or

(ii)any person who is in the course of conveying or delivering or preparing to deliver such fish seed to a purchaser. or a consignee; or

(iii)a purchaser or a consignee after delivery of such fish seed to him

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