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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

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

(c)"authorised officer" means such officer as the Government may, by notification, authorise in respect of the matter to which reference is made in the provisions of this Act in which the expression occurs :