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 38] [Entire Act] State of Assam - Subsection Section 38(i) in Fishery Rules (i)The Fishery Officer or any other person authorised under the provisions of Rule 31 shall make full arrangements for the keeping alive of fish caught, except where scientific research necessitates the killing of any fish.
