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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3) in The M.P. Fisheries Act, 1948

(3)[ All Fishery Officers shall have the same powers of search, seizure and investigations in respect of an offence under this Act as police officer of the rank of Sub-Inspector has under the provisions of the Code of Criminal Procedure, 1973 (No. 2 of 1974).] [Substituted by M.P. Act No. 34 of 1981.]