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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(2)(h) in Tamil Nadu Marine Fishing Regulation Act, 1983

(h)the place and the manner in which an impounded fishing vessel shall be kept under sub-section (1) of section 16 and the manner in which the proceeds of the disposal of the seized fish shall be deposited with the adjudicating officer under sub-section (2) of that section;