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 2] [Entire Act] State of Gujarat - Subsection Section 2(f) in The Gujarat Fisheries Act, 2003 (f)"Fishery officer" means an officer appointed by the State Government to be fishery officer for the purposes of this Act and includes an officer appointed to exercise the powers and perform functions of the Fishery officer;
