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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(5)(c) in The M.P. Fisheries Act, 1948

(c)the seizure, removal and forfeiture of any animals, carts, vessels, rafts, boats or vehicles used for transport in catching fish in contravention of the rules.]