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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(2)(d) in Tamil Nadu Marine Fishing Regulation Act, 1983

(d)the procedure to be followed in granting or refusing a licence under section 7, or cancelling, suspending, varying or amending such licence or in registering a fishing vessel under section 10 or [cancelling or suspending the certificate of registration or in registering a unit under section 10-A or cancelling or suspending the certificate of registration of unit] [Substituted 'cancelling or suspending the certificate of registration' by Act No. 18 of 2017.];