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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(4) in The Tamil Nadu Aquaculture (Regulation) Act, 1995

(4)Appropriate eco-restoration work shall be carried out by the aquaculture unit concerned to the satisfaction of the Director and in such cases seventy-five per cent of the money deposited by that aquaculture unit may be refunded by the Director after consulting the District Committee, at the end of such period, as may be prescribed.