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 38] [Entire Act] State of Assam - Subsection Section 38(3) in The Assam Highway Act, 1989 (3)The highway authority shall within 14 days of the receipt of the objection considers the grounds advanced and shall by order in writing either withdraw the notice or amend or confirm it.
