Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Punjab - Subsection Section 6(e) in The Punjab Fisheries Rules, 1956 (e)It shall be a further condition of the licence that no fish below the size of 10" of the species of (i) Rahu, (ii) Mirgal, (iii) Mahaseer , and (iv) Catla shall be caught and sold.
