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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in The Maharashtra Fisheries Act, 1960

(2)The burden of proving that any fish offered or exposed for sale or barter is not offered or exposed for sale or barter in contravention of this section, shall be on the person offering or exposing for sale or barter such fish.