Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(3)(b) in Tamil Nadu Marine Fishing Regulation Act, 1983

(b)the holder of a certificate of registration has, without reasonable cause, failed to comply with the conditions subject to which the certificate of registration has been issued or has contravened any of the provisions of this Act, or any notification issued, or rule made thereunder, then, without prejudice to any other penalty to which the holder of the certificate of registration may be liable under this Act, the authorised officer may, after giving the holder of the certificate of registration a reasonable opportunity of showing cause, cancel or suspend the certificate of registration.