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

Union of India - Subsection

Section 13(5) in The Coastal Aquaculture Authority Act, 2005

(5)On receipt of an application for registration of a farm under sub- section (4), the Authority shall consider the application in the prescribed manner and after considering the application either register the farm or reject the application:Provided that the Authority shall not reject the application without recording the reason for such rejection.