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

State of Assam - Subsection

Section 1(a) in Fishery Rules

(a)the term "fishery" means the waters declared to be a fishery by proclamation issued under Section 16 of the Assam Land and Revenue Regulation, 1886 (1 of 1886) and includes Khoes or fish ways, doabas and beels; and "fish" includes shell-fish and turtles;