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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(2) in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980

(2)In the absence of suitable facilities for the storage of fish seized, the authorised officer may if he is of opinion that the disposal of such fish is necessary, dispose of such fish and deposit the proceeds thereof in the prescribed manner in the office of the adjudicating officer.