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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Orissa Marine Fishing Regulation Rules, 1983

(2)Every application for registration of fishing vessels under Section 9 shall be made by the owner in the Form I, prescribed for the purpose in Schedule I in quadruplicate and it shall be accompanied by-
(a)a layout of the fishing vessel;
(b)document in support of deposit of the registration fee as prescribed under Rule 4.