Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(iii) in The Bihar Fish Jalkar Management Act, 2006

(iii)The Managing Committee may consider the claim of Re-schedulement/remission only after receipt of concerned certificate of natural calamity by Collector and/or fish epidemic certificate by Divisional Deputy Director (Fisheries).