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

State of Uttar Pradesh - Subsection

Section 2(ii) in The U.P. Fisheries Act, 1948

(ii)"fishery officer" means any person appointed by the [State Government] [Substituted by A.O. 1950.] to carry out all or any of the purposes of this Act or to do anything required by this Act or any rule made thereunder, provided that no police officer below the rank of a sub-inspector shall be so appointed;