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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(3)(b) in Tamil Nadu Marine Fishing Regulation Act, 1983

(b)if the appellate authority sets aside the order imposing penalty, the whole of the sum deposited by way of penalty, shall be refunded to the appellant.