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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Sikkim - Subsection

Section 2(v) in Sikkim Fisheries Act, 1980

(v)'fishery officer' means any person whom the State Government. may, from time to time, appoint by name or as holding, an office to carry out all or any of the purposes of-this Act or to do anything - required by, this Act or any rule made there under: