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

State of Rajasthan - Subsection

Section 8(1) in Rajasthan Fisheries Act, 1953

(1)If any person contravenes any provision of this Act or of the rules or orders or notification issued thereunder, he shall on conviction be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.