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[Cites 0, Cited by 0] [Section 9H] [Entire Act]

State of Kerala - Subsection

Section 9H(1) in Kerala Marine Fishing Regulation Act, 1980

(1)Any owner of the boat building yard or fishing net production unit aggrieved by an order of the authorised officer refusing, suspending or cancelling the registration or refusing the renewal of registration may, within thirty days from the date of receipt of such order, prefer an appeal to the Joint Director of Fisheries, Government of Kerala of the zone concerned.