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 10 in Fundamental Rules and Subsidiary Rules (10)In the case of the return journey falling in the succeeding calendar year, the concession should be counted against the year in which the outward journeys commenced.
