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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(e) in The M.P. Riverine Fisheries Rules, 1972

(e)"Licensing Authority" means the Assistant Director of Fisheries of the District or any other officer specially empowered by the Director in this behalf in respect of rivers and streams falling within his respective jurisdiction;