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State of Uttar Pradesh - Section

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

4. Power to prohibit sale of fish.

- The [State Government] [Substituted by the A.O. 1950.] may by notification in the official Gazette prohibit in such area or areas as may be specified in that behalf the offering or exposing for sale or barter of any fish killed in contravention of any rule made under sub-section (3) of Section 3.