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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Goa - Subsection

Section 21(2)(b) in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980

(b)the fish that might have been impounded or seized or the proceeds thereof as the case may be, under sections 18 or 19 shall be forfeited to the Government: