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 10(2)] [Section 10] [Entire Act] State of Assam - Subsection Section 10(2)(a) in Assam Temperance Act, 1926 (a)if a no-change resolution is in force for any of the following options, that is to say, for a further no-change resolution or for a no-licence resolution, or of a limiting resolution,