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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1) in The M.P. Fisheries Act, 1948

(1)Any Sub-Inspector of Police or other person specially empowered by the State Government in this behalf may, without warrant arrest any person committing or attempting to commit a breach of any provision of this Act or rules made thereunder if the person declines to give his name and address or if there in reason to doubt the accuracy of the name and address, if given.