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[Cites 0, Cited by 1] [Section 17A] [Entire Act]

State of West Bengal - Subsection

Section 17A(12) in West Bengal Inland Fisheries Act, 1984

(12)[ An offence under sub-section (11) shall be cognizable and non-bailable.] [Sub-section (12) inserted by Section 2 of the West Bengal Inland Fisheries (Amendment) Act, 1997 (West Bengal Act No. 21 of 1997).]