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(3) in The Assam Highway Act, 1989 (3)After an opportunity has been given to the objection or of being heard in person or through pleader the Board may confirm, modify or cancel the assessment made under sub-section (1).
