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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(2)(c) in The Karnataka Marine Fishing (Regulation) Act, 1986.

(c)the matters to which regard shall be had in granting or refusing a licence under clause (c) of sub-section (4) of section 5, the fees payable for the licence or renewal thereof and the security for the due performance of the conditions of the licence ;