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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

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

(d)"authorised officer" means an officer not below the rank of an Assistant Director of Fisheries, authorised by the Government in this behalf, by notification in the official Gazette to exercise the powers conferred on, and discharge the duties imposed upon the authorised officer ;