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] [Entire Act] State of Assam - Section Section 42 in Fishery Rules 42. The Government may, from time to time, select any fishery or fisheries to be settled by tender system and instruct Deputy Commissioner or the Sub-divisional Officer to lease them out for any specified periods.
