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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1)(d) in The Gujarat Fisheries Act, 2003

(d)Whoever operates his fishing vessel from any port or fishery harbour other than that specified in the certificate of registration in contravention of subsection (1) of section 13 shall, on conviction, be punished with fine not exceeding twenty thousand rupees.