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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(4) in The Gujarat Fisheries Act, 2003

(4)In granting or refusing licence under sub-section (3), the Licensing officer shall have regard to the following factors, namely:-
(a)whether the fishing vessel is a registered fishing vessel,
(b)The condition of the fishing vessel including accessories and fishing gear with which it is fitted,
(c)any notification issued under section 7,
(d)whether the specified period is mentioned in the application, and
(e)any other factors that may be prescribed.