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 23A] [Entire Act] State of Assam - Subsection Section 23A(3) in Fishery Rules (3)All under-sized fish specified in sub-rule (2) above caught in the nets shall either be let off in the fishery or supplied to the Fisheries Department by the lessee in live condition at the rates to be fixed by the Government from time to time.
