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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(5)(a) in The M.P. Fisheries Act, 1948

(a)[ the seizure, removal and forfeiture of any fixed engine, apparatus or equipment erected or used for fishing in contravention of the rules; [Substituted by M.P. Act No. 34 of 1981.]