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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2) in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007

(2)When the Controller or any authority designated for the purpose refuses to amend the certificate to registration to a person who applies for it under sub-rule (1), he shall record his reasons for doing so.