Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Gujarat - Subsection Section 23(2) in The Gujarat Fisheries Act, 2003 (2)No court shall take cognizance of any offence punishable under clause (b), (c), (d) or (e) of sub-section (1) of section 21 except on a report in writing made by the Enforcement Officer under section 15.
