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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Uttarakhand - Subsection Section 8(3) in Uttarakhand Fisheries Act, 2003 (3)Every fishery officer shall have the same powers of search and investigation relating to a fishing offence as a police officer of the rank of the sub-Inspector has under the code of Criminal Procedure, 1973.
