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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2)(b) in The Orissa Marine Fishing Regulation Act, 1982

(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 Government: