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 1] [Entire Act] State of Assam - Section Section 129 in Assam Municipal Act, 1956 129. Fees so fixed to continue until altered. - Any order of the Board ordering registration. Fees to be paid under the proceeding section shall continue in force until rescinded and the fees shall be charged I at the rates specified in the order published as aforesaid.
