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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1) in The M.P. Riverine Fisheries Rules, 1972

(1)No holder of a licence under Rule 6 shall employ or engage any person other than his own child under the age of 16 years to help him with his nets unless the person so employed is also a licence holder.