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 7] [Entire Act] State of Haryana - Subsection Section 7(3) in Haryana Fisheries Rules, 1996 (3)The licensee shall not either personally or through his agents or nominees fish any water closed for fishing under the rules made under section 6 of the Indian Fisheries Act, 1897.
