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 5] [Entire Act] State of Assam - Subsection Section 5(c) in THE ASSAM TAXATION (ON SPECIFIED LANDS) ACT, 1990 (c)in case of crude oil bearing land, two hundred rupees for every metric tonne of the annual productivity of such land;
