Section 3(3)(f) in The M.P. Fisheries Act, 1948

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State of Madhya Pradesh - Subsection

Section 3(3)(f) in The M.P. Fisheries Act, 1948

(f)[ prohibit sale or purchase of fish transport or movement of fish within or outside the State in excess of the prescribed quantity except under a licence; [Substituted by M.P. Act No. 34 of 1981.]

(ff)prescribe the seasons during which-

(i)the killing or catching of fish or any prescribed species shall be prohibited;

(ii)sale, movement or transport of any prescribed species shall be prohibited except under a licence;

(fff)regulate the grant of licences under clause (ff), and/or prescribe the fees payable therefor and the conditions to be attached thereto; and;]

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State of Madhya Pradesh - Subsection

Section 3(3)(f) in The M.P. Fisheries Act, 1948