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 34 in Civil Suit Rules (Assam) 34. Receipt of notice. - When a notice under Section 80, Civil Procedure Code is served on a District Officer and relates to a suit threatened against a department not under his control, he shall the same day forward it in original to the Head of the Department concerned.
