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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(2)(b) in Fishery Rules

(b)Provided that Fishing Co-operative Societies with 100 per cent shareholders from members of actual fishermen belonging to Scheduled Castes of the State or Maimal Community of the District of Cachar and registered under the Assam Co-operative Societies Act, 1949, shall immediately on acceptance of their tenders, be entitled to deposit a sum as cash on security at ten per cent of the revenue of the fisheries settled with them for the first year of the full term of settlement.