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

State of Tamilnadu - Subsection

Section 9(1) in The Tamil Nadu Aquaculture (Regulation) Act, 1995

(1)On receipt of an application from the District Committee with its remarks, the Director, if satisfied, may, grant a licence subject to the conditions specified in sub-section (2), or refuse to grant a licence :Provided that a licence shall not be refused unless the applicant has been given an opportunity of making his representation.