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 29] [Entire Act] State of Assam - Subsection Section 29(b) in Fishery Rules (b)Any fish so seized by a person, other than a Magistrate or an officer-in-charge of police station, shall be made over with as little delay as possible to the nearest Magistrate or the nearest officer-in-charge of a police station.
