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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(ii) in The Punjab Fisheries Rules, 1956

(ii)Any Court trying such contravention may direct that any property in respect of which the Court is satisfied that the rules have been contravened shall be forfeited to [Government] [Substituted by A.O., for 'His Majestry'.].