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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11A(3) in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)

(3)The sum of money accepted by way of composition under clause (a) of sub-section (1) shall in no case exceed the amount of the maximum fee chargeable for the time being for a licence under this Act.] [Section 10 substituted by Act IX of 1959.]