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 25] [Entire Act] State of Rajasthan - Subsection Section 25(6) in Rajasthan Fisheries Rules, 1958 (6)The lessee shall not open or shut any sluice belonging to the said Tank whether for the exercise of the fishing rights or privilege for fishing or for any purpose whatsoever without the permission of Agency.
