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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

State of Tamilnadu - Subsection

Section 4B(a) in Tamil Nadu Marine Fishing Regulation Rules, 1983

(a)No licence shall be granted or renewed in respect of any mechanised fishing vessel, unless such vessel is covered by a policy of insurance against all marine risks. Besides the above policy, the life of every crew member of such vessel shall be insured by the owner with an agency approved by the State Government.