- The Punjab Fisheries Rules, 1966, in its application to the State of Haryana hereby repealed :Provided that any order or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.Form A[See rule 5(3)]Agreement DeedThis deed of agreement made on this ____________ day of _________between the Governor of Haryana (hereinafter referred to as the 'Government' of the one part and Shri __________ resident of _________ (hereinafter referred to as the 'Licensee') of the other part.The parties do hereby agree as under :-
