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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2) in The Karnataka Inland Fisheries (Conservation Development And Regulation) Act, 1996

(2)Any person desiring to obtain a licence referred to in sub-section (1), shall apply to the authorised officer in such form and on payment of such fee as may be prescribed.