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] [Entire Act] State of Assam - Section Section 51 in Fishery Rules 51. Government may, at any time after the expiry of the term of the current settlement, stop any fishery previously selected by it from further settlement under tender system and order it to be settled under the auction system.
