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] [Entire Act] State of Haryana - Section Section 9 in Haryana Fisheries Rules, 1996 9. Inspection. (Section 3) - The Director or any officer or official of the Fisheries Department may enter any premises used by the licensee for assembling or storage or sale or fish for the purpose of inspection of the record of fish.
