2. Act to be read as supplemental to other Fisheries Laws .-Subject to the provisions of sections 8 and 10 of the [General Clauses Act, 1887 (1 of 1887)], this Act shall be read as supplemental to any other [enactment] [ For Other Fisheries Laws see Assam Land and Revenue Regulation, 1886; Bengal and Assam Private Fisheries Protection Act, 1889; J.&K. State Fisheries Act (Smvt. 1960); M.P. Fisheries Act, 1948; Maharashtra Fisheries Act, 1961; Punjab Fisheries Act, 1914; Rajasthan Fisheries Act, 1953; U.P. Fisheries Act, 1948; W.B. Fisheries Act, 1958; Trav.-Coch. Fisheries Act, 1950.] for the time being in force relating to fisheries in [the territories to which this Act extends.] [ Substituted by A.L.O. (No. 2) Order, 1956, for " a Part A State or a Part C State" .]
