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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(5) in The West Bengal Marine Fishing Regulation Act, 1993

(5)A licence granted under this section shall be in such form, and shall be subject to such conditions (including the conditions of payment of fees and furnishing of security for due compliance with the conditions), as may be prescribed:Provided that different fees may be prescribed in respect of licences for different classes of fishing vessels.