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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Kerala - Subsection

Section 33(2) in Kerala Fish Seed Act, 2014

(2)The Adjudicating Officers or the Appellate Authorities or the State Fish Seed Centre shall, while exercising any power under this Act, be deemed to be a civil court for the purposes of sections 345 and 346 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).