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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(2) in The West Bengal Marine Fishing Regulation Act, 1993

(2)The adjudicating officer or the appellate authority 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.