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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(4c) in Kerala Marine Fishing Regulation Act, 1980

(4c)Whoever contravenes any of the provisions of this Act or any rule made there under shall, if no penalty is provided for the offence in the Act, shall be punishable with fine which may extend to five thousand rupees.[Amended by THE KERALA MARINE FISHING REGULATION (AMENDMENT) ACT, 2021]