Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Gujarat - Subsection Section 12(4) in The Gujarat Fisheries Act, 2003 (4)The Registration Officer may entertain an application made after the period specified in sub-section (3) if the applicant satisfies the Registration officer that he had sufficient cause for not making the application within the said period.
