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Seeds Act, 1966 17. Restriction on export and import of seeds of notified kinds or varieties No person shall, for the purpose of sowing or planting by any person (including himself), export or import or cause to be exported or imported any seed of any notified kind or variety, unless- (a) it conforms to the minimum limits of germination and purity specified for that seed under clause (a) of section 6; and (b) its container bears, in the prescribed manner, the mark or label with the correct particulars thereof specified for that seed under clause (b) of section 6.    |
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