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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Goa - Subsection

Section 16(2) in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980

(2)On receipt of an appeal under sub-section (1), the Appellate Authority shall, after giving the appellant a reasonable opportunity of being heard, pass such orders thereon as it deems fit as expeditiously as possible.