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 1A] [Entire Act] State of Uttar Pradesh - Subsection Section 1A(a) in U.P. Fisheries (Development and, Control) Rules, 1954 (a)"Fisherman/Machhuara/Machhua" means any person who earns livelihood actively from the production and sale of fishes as well as its connected activities;
