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

State of Kerala - Subsection

Section 9A(11) in Kerala Marine Fishing Regulation Act, 1980

(11)The owner of every boat building yard, shall furnish a certificate to the effect that the fishing vessels are built as per the approved type of design and are seaworthy as prescribed by rules and such certificate shall be enclosed by the fishermen at the time of registration of such fishing vessels under this Act.