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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(e) in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)

(e)prescribing the procedure according to which the local Revenue authorities, under the orders of the Deputy Commissioners, shall render assistance to the State Game Preservation Department in the matter of the control of "Trout, Reserved or Protected Waters" ;