Section 11A(1)(a) in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)

[Cites 0, Cited by 0] [Section 11A(1)] [Section 11A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11A(1)(a) in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)

(a)to accept from any person against whom a reasonable suspicion exists that he has committed an offence against this Act, a sum of money by way of composition for such offence, and

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State of Jammu-Kashmir - Subsection

Section 11A(1)(a) in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)