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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(vi) in West Bengal Inland Fisheries Act, 1984

(vi)"fishery" means any activity or occupation connected with conservation. development, propagation, protection, exploitation or disposal of fish and fish products, or any place or water area where such activity or occupation is carried on, and includes a tank fishery.