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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(7) in The Orissa Marine Fishing Regulation Rules, 1983

(7)The Authorised Officer, in case of impounding any vessel under Section 14, shall prepare the seizure list in triplicate and a copy of it to the concerned adjudicating officer and the owner of the said vessel or crows present in the vessel within 3 days from the date of impounding the vessel.