Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(1) in The West Bengal Marine Fishing Regulation Act, 1993

(1)The owner of every vessel, used or intended to be used for purposes of fishing and kept in the State, shall get such vessel registered under this Act unless it is already registered under section 11 of the Marine Products Export Development Authority Act, 1972, or any other law for the time being in force.