Section 18(2)(b) in Tamil Nadu Marine Fishing Regulation Act, 1983

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(2)(b) in Tamil Nadu Marine Fishing Regulation Act, 1983

(b)the fishing vessel or fish that may have been impounded or seized, as the case may be, under section 15 or the proceeds of the fish disposed of, and deposited in the office of the adjudicating officer, under sub-section (2) of section 16 shall be forfeited to the Government:

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State of Tamilnadu - Subsection

Section 18(2)(b) in Tamil Nadu Marine Fishing Regulation Act, 1983