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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2) in The U.P. Fisheries Act, 1948

(2)No court shall take cognizance of any offence under this Act, except on the complaint of a Fishery Officer or of a Police Officer not below the rank of sub-inspector or of any other person or class of persons authorised by the [State Government] [Substituted by the A.O. 1950.] in this behalf.