Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(p) in The Gujarat Fisheries Act, 2003 (p)"specified area" means the area of specified inland water or the territorial water as the State Government may, by notification in the Official Gazette, specify;
