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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1)(c) in The Gujarat Fisheries Act, 2003

(c)Whoever uses any fishing vessel which is not licensed for fishing in any specified area in contravention of section 9 shall, on conviction, be punished with fine not exceeding fifty thousand rupees.