Section 2(1)(h) in The West Bengal Marine Fishing Regulation Act, 1993

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(h)"registered fishing vessel" means-

(i)a fishing vessel registered under section 11 of the Marine Products Export Development Authority Act, 1972, or

(ii)a fishing vessel registered under any other law for the time being in force, or

(iii)a fishing vessel registered under section 9 of this Act;

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