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Seeds Act, 1966 9. Grant of certificate by certification agency (1) Any person selling, keeping for sale, offering to sell, bartering or otherwise supplying any seed of any notified kind or variety may, if desires to have such seed certified by the certification agency, apply to the certification agency for the grant of a certificate for the purpose. (2) Every application under sub-section (1) shall be made in such form, shall contain such particulars and shall be accompanied by such fees as may be prescribed. (3) On receipt of any such application for the grant of a certificate, the certification agency may after such enquiry as it thinks fit and after satisfying itself that the seed to which the application relates conforms to the 3[prescribed standards] grant a certificate in such form and on such conditions as may be prescribed : 4[that such standards shall not be lower than the minimum limits of germination and purity specified for that seed under clause (a) of section 6.]    |
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