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] [Section 17] [Entire Act] State of Kerala - Subsection Section 17(2) in Kerala Marine Fishing Regulation Act, 1980 (2)In addition to any penalty that may be imposed under sub-section (1), the fish seized under section 14 shall be forfeited to the Government.
