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] [Entire Act] State of Gujarat - Section Section 26 in The Gujarat Fisheries Act, 2003 26. Amount to be charged for providing services. - The Authority may charge such amount as may be fixed by the State Government from time to time, for providing services at the fishing harbour.
