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] [Section 14] [Entire Act] State of West Bengal - Subsection Section 14(2) in The West Bengal Marine Fishing Regulation Act, 1993 (2)The State Government may, by notification, appoint a Fishery Terminal Authority and transfer to it the management and control or any fishery harbour and fish landing centre.
