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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Kerala - Subsection

Section 9A(7) in Kerala Marine Fishing Regulation Act, 1980

(7)Where the authorised officer decided to grant such registration to the owner of the boat building yard, the certificate of registration shall be issued in such form, subject to such conditions, on payment of such fees and furnishing such security as may be prescribed for the due performance of the conditions.