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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2) in Haryana Fisheries Rules, 1996

(2)The licensee shall not be entitled to claim any damage for loss which may occur to him in the event of any action taken against him by any official/officer of the Fisheries Department for breach of any provision of these rules or of any term of his license.