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THE GOA MARINE FISHING REGULATION (RELAXATION OF TIME LIMIT FOR REGISTRATION OF VESSELS) ACT, 1993
THE GOA MARINE FISHING REGULATION (RELAXATION OF TIME LIMIT FOR REGISTRATION OF VESSELS) ACT, 1993
1 Short title, commencement and duration
2 Relaxation of time limit for registration of unregistered vessels
GOVERNMENT OF GOA
Law (Legal and Legislative Affairs) Department
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Notification
7-20-93/LA
The Goa Marine Fishing Regulation (Relaxation of Time Limit for Registration of Vessels) Act, 1993 (Goa Act 20 of 1993) which has been passed by the Legislative Assembly of Goa on 19-7-1993 and assented to by the Governor of Goa on 4-9-1993, is hereby published for general information of the public.
P. V. Kadnekar, Under Secretary (Drafting).
Panaji, 4th October, 1993.
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The Goa Marine Fishing Regulation (Relaxation of Time Limit for Registration of Vessels) Act, 1993
(Goa Act No. 20 of 1993) [4-9-1993]
An Act to relax the time limit for registration of vessels under the Goa, Daman and Diu Marine Fishing Regulation Act, 1980.
Be it enacted by the Legislative Assembly of Goa in the Forty-fourth Year of the Republic of India as follows:—
1. Short title, commencement and duration.— (1) This Act may be called the Goa Marine Fishing Regulation (Relaxation of Time Limit for Registration of Vessels) Act, 1993.
(2) It shall come into force at once.
(3) It shall remain in force for a period of six months from the date of its coming into force.
2. Relaxation of time limit for registration of unregistered vessels.—
Notwithstanding anything contained in clauses (a) and (b) of sub-section (2) of section 12 of the Goa, Daman and Diu Marine Fishing Regulation Act, 1980 (Act 3 of 1981) (hereinafter referred to as the ‘said Act’),—
(i) every application for registration of the vessels under the said Act shall be made by the owner of unregistered vessel within 6 months from the date of coming into force of this Act;
(ii) the authorised officer as defined in the said Act, shall consider all the applications which have been received by him after the expiry of the stipulated period under clause (b) of sub-section (2) of section 12 of the said Act, and in case such applications meet with all the requisite requirements, register the same under the said Act.
