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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in Maharashtra Fisheries Act, 1960

(1)The State Government may, by notification in the Official Gazette prohibit generally or any specified areas, the offering or exposing for sale or barter of any fish the taking of which has been made unlawful by any rule made under section 4, such taking at any place outside the State being lawful, notwithstanding.