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 17(3)] [Section 17] [Entire Act] State of Maharashtra - Subsection Section 17(3)(b) in Maharashtra Marine Fishing Regulation Act, 1981 (b)the fishing vessel or fish that may have been impounded or seized as the case may be, under section 14 shall be forfeited to the State Government: