Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act] State of Karnataka - Subsection Section 13(2)(b) in The Karnataka Marine Fishing (Regulation) Act, 1986. (b)the fishing vessel or fish that may have been impounded or seized, as the case may be, under section 11 shall be forfeited to the Government :