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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(13) in U.P. Fisheries (Development and, Control) Rules, 1954

(13)For getting assistance from aforesaid fund, application completed in all respect would be submitted to District Magistrate on the prescribed format. After verifying the application, all the formalities would be completed by the fisheries department within one month from the date, the application is received in the department. Eligibility criteria of beneficiaries would be made applicable as per the prescribed eligibility conditions fixed by Revenue Department/ Backward Welfare Department/Social Welfare Department of Uttar Pradesh Government, under Blue Revolution Integrated Development & Management of Fisheries Scheme of Central Government from time to time.