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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(2)(g) in The Karnataka Marine Fishing (Regulation) Act, 1986.

(g)the place and the manner in which an impounded fishing vessel shall be kept under sub-section (2) of section 11 and the manner in which the proceeds of the disposal of the seized fish shall be deposited with the arbitrator under sub-section (3) of that section ;