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[Cites 0, Cited by 0] [Section 9H] [Entire Act]

State of Kerala - Subsection

Section 9H(2) in Kerala Marine Fishing Regulation Act, 1980

(2)On receipt of an appeal under sub-section (1), the Joint Director of Fisheries, Government of Kerala of the zone concerned shall, after conducting such enquiry as he deems fit and after giving the appellant and the authorised officer concerned an opportunity of being heard, pass such orders thereon as he deems fit.]