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 23] [Entire Act] State of Gujarat - Subsection Section 23(1) in The Gujarat Fisheries Act, 2003 (1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), the offence punishable under clause (a) of subsection (1) of section 21 or under any rule made under section 6 shall be cognisable.
