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 15 in Assam Temperance Act, 1926 15. Revisional power of State Government. - The Government may revise any order or decision of any Deputy Commissioner, Sub- divisional Officer, or Returning Officer under this Act.
