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

State of Kerala - Subsection

Section 9(1) in Kerala Marine Fishing Regulation Act, 1980

(1)The owner of every vessel used or intended to be used for purposes of fishing and kept in the State, not being a fishing vessel registered under S.11 of the Marine Products Export Development Authority Act, 1972 (Central Act 13 of 1972), shall register such vessel under this Act.