Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act] State of Odisha - Subsection Section 17(1)(c) in The Orissa Marine Fishing Regulation Act, 1982 (c)five thousand rupees, in any other case, being a case not involving any fish, as may be adjudged by the adjudicating officer.