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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(2)(j) in The West Bengal Marine Fishing Regulation Act, 1993

(j)the place and the manner in which an impounded fishing vessel shall be kept under sub-section (1) of section 16 and the manner in which the proceeds of sale of the seized fish shall be deposited with the State Government, under sub-section (2) of section 16;