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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(1)(b) in Kerala Marine Fishing Regulation Act, 1980

(b)any person has used or caused or allowed to be used any non-motorised fishing vessel in contravention of the provisions of sections 4A, 5A or 9 or any rule made or order issued thereunder, shall be liable to penalty of an amount of five thousand rupees;