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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(2) in Kerala Fish Seed Act, 2014

(2)In addition to any penalty that may be imposed under sub-section (1), the Adjudicating Officer may direct that the certificate of registration or the licence, any condition of which has been contravened, shall be cancelled or revoked, as the case may be, or suspended for such period as he deems fit.