Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(iv) in The U.P. Fisheries Act, 1948 (iv)"fixed engine" means any net, cage, fishing fence (baryari), anchored long line, trap or other contrivance for taking fish, fixed in the soil or made stationary in any other way;
