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State of Uttarakhand - Section

Section 4 in Uttarakhand Fisheries Act, 2003

4. Power to prohibit sale of fish.

- The State Govt. may, by notification in the official, Gazette, prohibit in such area or areas as may be specified in that behalf the offering or exposing for sale or barter of any fish killed in contravention of any rule made under sub-section (3) of this Act.