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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(ix) in The M.P. Riverine Fisheries Rules, 1972

(ix)The fish catch against the licence shall be subject to inspection by the Licensing Authority or the person empowered to do so on his behalf at the bank of rivers, in the way or even in the fish market.