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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(3) in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)

(3)The [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] trying the case will have the power to grant the above rewards (1) and (2) supra on his authority without any reference to the Government.