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

State of Goa - Subsection

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

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