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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1) in Rajasthan Regulation of Boating Act, 1956

(1)Fisherman shall always carry with him numbered certificate from the Fisheries Department. Government of Rajasthan regarding use of boat in fishing trade and boat shall be used only for that purpose.