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 34] [Entire Act] State of Assam - Subsection Section 34(5) in The Assam Highway Act, 1989 (5)If any person on whom a notice has been served under sub-section (1) tails to file any objection under sub-section (2) the assessment shall be conclusive and shall not be questioned in any court of law.
