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

State of Karnataka - Subsection

Section 2(b) in The Karnataka Inland Fisheries (Conservation Development And Regulation) Act, 1996

(b)"Authorised officer" means an officer not below the rank of an Assistant Director of Fisheries, authorised by the State Government in this behalf, by notification to exercise the powers conferred on and discharge the duties imposed upon the authorised officer;