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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1)(e) in The Gujarat Fisheries Act, 2003

(e)Any person who commits a breach of any of the provisions of the rules or the order made under this Act shall be punishable with fine which may extend to ten thousand rupees and when breach is continuing one, with a daily fine not exceeding one hundred rupees during the period of continuance of such breach.