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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(2) in Haryana Fisheries Rules, 1996

(2)If the licence referred to in sub-rule (1) is issued for fishing in any of the waters already auctioned, the licensee who had obtained the licence through action shall be entitled to claim any compensation or damages on account of the issue of licence for the purpose of sport.