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State of Madhya Pradesh - Section

Section 18 in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979

18. Business which the Nigam may transact.

- The principal business of the Nigam shall be-
(i)execution of the projects sanctioned under Section 21 in the areas entrusted to it for execution of such projects;
(ii)preparation and execution of such other programme of works connected with or considered to be executed in accordance with the programme of the projects sanctioned under Section 21;
(iii)production, procurement and marketing of spawn, fry, fingerlings and fish and conservation, management and exploitation of fisheries and development of tanks reservoirs and irrigation resources so as to improve, enrich and enhance fish production.