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 24] [Entire Act] State of Assam - Subsection Section 24(b) in Criminal Rules (Assam) (b)If such orders are received before the commencement of the proceedings, they shall be acted on. If not, the local officer shall themselves decide upon the course to be taken.
