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 48 in Fishery Rules 48. The Deputy Commissioner or the Sub-divisional Officer with the approval of the Deputy Commissioner shall fix the value of each fishery at the time of registration. The value once fixed shall not be changed except with the sanction of Government.
