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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(e) in The Bihar Fish Jalkar Management Act, 2006

(e)Within twenty one days of settlement, the society shall make available to the District Fisheries Officer, Parwana issued along with a village-wise and panchayat-wise list of amount received for settlement from its fisherman/fishermen members. Issuance of a provisional Panvana shall be prohibited: