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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(vii) in The U.P. Fisheries Act, 1948

(vii)"religious institution" means a temple, a mosque or a church, any other shrine dedicated to any God or Goddess, and such other institutions as the [State Government] [Substituted by A.O. 1950.] may by notification in the Gazette declare in that behalf;