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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(26) in Rajasthan Fisheries Rules, 1958

(26)If the Licensee or his agent commits breach of any of the conditions of his licence, the Fishery officer may cancel the licence or permit. On the cancellation of the licence all permits issued alongwith it shall also be considered as cancelled and the amount paid by the lessee shall not be refunded to him.