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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2) in Maharashtra Marine Fishing Regulation Act, 1981

(2)The Adjudicating Officer or the Appellate Board shall, while exercising any power under this Act, be deemed to be a Civil Court for the purposes of sections 345 and 346 of the Code of Criminal Procedure, 1973.