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 2] [Entire Act] State of Assam - Subsection Section 2(a) in The Control and Management of Ferries Rules, 1968 (a)'Lessee' shall mean a person to whom a ferry is settled and shall be deemed to include any agent, boatman or servant employed by the lessee;
