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 30] [Entire Act] State of Assam - Subsection Section 30(5) in The Assam Highway Act, 1989 (5)In the event of refusal of permission, the Board shall communicate to the applicant the defects of the objectionable features of the proposal responsible for its rejection.
