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 23(2)] [Section 23] [Entire Act] State of Assam - Subsection Section 23(2)(e) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955 (e)urgent cases of nuisance or apprehended danger similar to those contemplated under Section 144 of the same Code;