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

State of Kerala - Subsection

Section 9A(5) in Kerala Marine Fishing Regulation Act, 1980

(5)The authorised officer on receipt of an application for registration may, after making such enquiry as he deems fit and having regard to the matters referred to in sub-section (6), either grant or refuse to grant the certificate of registration, within such period, as may be prescribed.