Section 44 in Assam Industrial Infrastructure Development Corporation Act, 1990
44. Notices etc. to fix reasonable times.
- Where any notice, order or other document issue or made under this Act, or any rule or regulation made thereunder, requires anythings to be done for be doing of which no time is fixed in this Act or the rule or regulation, the notice order, or other document shall specify a reasonable period of time for doing the same or complying therewith.
