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[Cites 0, Cited by 0] [Section 1A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1A(c) in U.P. Fisheries (Development and, Control) Rules, 1954

(c)"Family of Fisherman" means his or her wife/husband, son (up to the age of 21 years), unmarried daughter, adopted child, dependent parents (mother and father), minor child/ward of son, widow/divorcee daughter who is dependent on him.