Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(2) in The Control and Management of Ferries Rules, 1968

(2)The Secretary to the Government of Assam in the Transport Department may settle any ferry directly or by negotiation, if so required under Section 3 of the Northern India Ferries Act for any term after taking the technical and administrative opinion of the Director, Inland Water Transport and Chief Ship Surveyor, Assam, if necessary.