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 37] [Entire Act] State of Assam - Subsection Section 37(2) in Assam Forest Regulation, 1891 (2)In every case in which such duty directed to levied ad valorem, the Central Government may, by like notification, determine the manner in which the value is to be ascertained.
