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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(5) in The Tamil Nadu Aquaculture (Regulation) Act, 1995

(5)Where the eco-restoration work has not been carried out by the aquaculture unit concerned, the money deposited by such aquaculture unit shall not be refunded to it and the eco-restoration work in such cases, shall be carried out by the Director from out of the money deposited by such aquaculture unit.