Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 29 in Kerala Fish Seed Act, 2014 29. Appointment of Appellate Authority. - The Government may authorise the officers of the Fisheries Department not below the rank of Joint Director as Appellate Authority and define the areas within which they shall exercise jurisdiction for the purposes of this Act.
