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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(4)(iv) in Rajasthan Fisheries Rules, 1958

(iv)the licensee or his agent or nominee shall report to the nearest fisheries station or office wherever any remarkable feature of scientific or economical importance is noticed by him.