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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(3) in The U.P. Fisheries Act, 1948

(3)Every Fishery Officer shall have all the same powers of search and investigation relating to fishing offence as a Police Officer of the rank of a Sub-inspector has under the [Code of Criminal Procedure, 1898.] [See now the Code of Criminal Procedure, 1973.]