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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(4) in The Karnataka Inland Fisheries (Conservation Development And Regulation) Act, 1996

(4)A licence granted under this section shall be-
(a)in such form as may be prescribed;
(b)valid for such period as may be specified;
(c)subject to such other terms and conditions and restrictions as may be prescribed;
(d)non transferable.