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 34] [Entire Act] State of Assam - Subsection Section 34(i) in Fishery Rules (i)A licence to the authorised person shall be given under Rule 31 primarily with the object of catching spawn, fry and finger lings of major carps and any species other than carps caught in the operation of the nets allowed under Rule 32.
