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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(6)(a) in The Karnataka Marine Fishing (Regulation) Act, 1986.

(a)if the sum deposited by way of penalty under sub-section (5), exceeds the penalty directed to be paid by the Appellate Board, the excess amount ; or