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 249] [Entire Act] State of Assam - Subsection Section 249(14) in The Assam Excise Rules, 2016 (14)The settlement with the accepted tenderer is contingent on a no objection certificate being granted by the District Magistrate to his or her character or conduct.
