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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Goa - Subsection

Section 28(2)(i) in The Goa, Daman and Diu 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 19 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;