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 4] [Entire Act] State of Assam - Subsection Section 4(b) in Fundamental Rules and Subsidiary Rules (b)The period to be spent in preparation is limited to six months in a case covered by sub-Clause (iii) of Clause (a) of this paragraph, and to three months in other case.
