Section 12 — Application, cancellation, fee payable and other matters relating to registration.
The Marine Products Export Development Authority Act, 1972
The form of application for registration under section 11 and for the cancellation of such registration, the fee payable on such applications, the particulars to be included in such applications, the procedure to be followed in granting and cancelling registration and the registers to be kept by the Authority shall be such as may be prescribed.Open in Lexace · Ask the AI about this section