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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(3) in The Karnataka Marine Fishing (Regulation) Act, 1986.

(3)Where only one Appellate Board is constituted, that Appellate Board shall have jurisdiction throughout the State, and where more than one Appellate Boards are constituted, the Government may, by notification in the official Gazette, define the jurisdiction of each such Appellate Board.