Section 13(2)(a) in The Karnataka Marine Fishing (Regulation) Act, 1986.

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State of Karnataka - Subsection

Section 13(2)(a) in The Karnataka Marine Fishing (Regulation) Act, 1986.

(a)the registration certificate of the fishing vessel which has been used, or caused or allowed to be used, in the manner referred to in sub-section (1) or the licence, any condition of which has been contravened, shall be,-

(i)cancelled or revoked, as the case may be ; or

(ii)suspended for such period as the arbitrator deems fit ; or

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State of Karnataka - Subsection

Section 13(2)(a) in The Karnataka Marine Fishing (Regulation) Act, 1986.