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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(2)(i) in Kerala Marine Fishing Regulation Act, 1980

(i)the place and the manner in which an impounded fishing vessel shall be kept under sub-section (1) of Section 15 and the manner in which the proceeds of the disposal of the seized fish shall be deposited with the adjudicating officer under sub-section(2) of that section;