Section 21(2)(a) in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980

[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Goa - Subsection

Section 21(2)(a) in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980

(a)the registration certificate of the fishing vessels which has been used or caused or allowed to be used, in the manner referred to in sub-section (1) or the licence, any condition of which has been contravened, shall be -

(i)cancelled or revoked, as the case may be; or

(ii)suspend for such period as the adjudicating officer deems fit; or

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State of Goa - Subsection

Section 21(2)(a) in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980