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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(b) in Fishery Rules

(b)The fisheries of the Sadar Sub-division shall be sold by the Deputy Commissioner or the Additional Deputy Commissioner or if so authorised by them in writing by the Sadar Sub-divisional officer and those of other sub-divisions shall be sold by the respective Sub-divisional Officers :