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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

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

(i)"specified area" means such area in the sea along the entire coast line of the State, but not beyond territorial waters, as may be specified by the Government, by notification and different areas may be specified for different purposes or for different periods ;