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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in The Coastal Aquaculture Authority Act, 2005

(3)The registration made under sub- section (5) or in pursuance of sub- section (9)-
(a)shall be valid for a period of five years;
(b)may be renewed from time to time for a like period; and
(c)shall be in such form and shall be subject to such conditions as may be specified by the regulations.