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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(1)(d) in Kerala Marine Fishing Regulation Act, 1980

(d)any person has used or caused or allowed to be used any fishing net production unit in contravention of the provisions of section 9F of this Act or the rules made or order issued thereunder or has violated any of the conditions of the registration certificate or licence, shall be liable to penalty of an amount of two lakh and fifty thousand rupees: