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 0] [Section 6] [Entire Act] State of Punjab - Subsection Section 6(j) in The Punjab Fisheries Rules, 1956 (j)Whether fish caught by the Department from any water closed to fishing by a rule notified under section 6 of the Indian Fisheries Act, IV of 1897, is sold at the licensee's shop, no commission shall be charged by him.
