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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(3)(a) in Maharashtra Marine Fishing Regulation Act, 1981

(a)the registration certificate of the fishing vessel which has been used, or caused or allowed to be used, in the manner referred to in sub-section (1) or the licence, any condition of which has been contravened, shall be-
(i)cancelled or revoked, as the case may be; or
(ii)suspended for such period as the Adjudicating Officer deems fit; or