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[Cites 0, Cited by 0] [Section 9E] [Entire Act]

State of Kerala - Subsection

Section 9E(5) in Kerala Marine Fishing Regulation Act, 1980

(5)The authorised officer on receipt of an application for registration may, after making such enquiry as he deems fit and having regard to the matters as may be prescribed, either grant or refuse to grant the certificate of registration, within such period, as may be prescribed.