Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(ii) in Rajasthan Fisheries Act, 1953

(ii)'Fishery Officer' means such officer as the State Government may from time to time appoint for all or any of the purposes of this Act or to do anything required by this Act or any rule made thereunder to be done by a Fishery Officer;