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 38 in Rules Having The Force of Law and Executive orders Relating to Forests 38. In special cases, payment of the value of the timber on the land may be postponed for such time under such conditions as the State Government may decide.
