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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(6) in The Gujarat Fisheries Act, 2003

(6)The certificate of registration granted under sub-section (5) shall be valid for a period of five years from the date on which it is issued, unless it is cancelled earlier, and may be renewed from time to time for a period of five years on payment of such fees as may be prescribed.