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State of Madhya Pradesh - Section

Section 4 in The M.P. Fisheries Act, 1948

4. Power to prohibit sale of fish.

- The State Government may by notification prohibit in any specified areas the offering or exposing for sale or barter of any fish capture of which has been made unlawful by any rule made under Section 3 of this Act, although caught outside [Madhya Pradesh] [Substituted by M P. Act No. 23 of 1958.] and although their capture might be legal at the place where caught.