Section 11(13A)(4) in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023

[Cites 0, Cited by 0] [Section 11(13A)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(13A)(4) in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023

(4)The adjudicating officer or the Appellate Authority, shall, for the purposes of discharging functions under this Act, have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 while trying a suit, in respect of the following matters, namely:—

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Union of India - Subsection

Section 11(13A)(4) in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023