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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(2)(a) in The Gujarat Fisheries Act, 2003

(a)An owner of a registered fishing vessel, who intends to operate his vessel from a port or fishery harbour other than the port or fishing harbour specified in the certificate of registration issued to him, may make an application for permission to so operate his vessel, stating in the application the name of the port or fishery harbour from which and the period for which he intends to operate his vessel.