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 108] [Entire Act] State of Assam - Subsection Section 108(a) in Civil Suit Rules (Assam) (a)to satisfy any decree against the Government in cases where the law allows of no further appeal from such decree, or in which the Legal Remembrancer has advised that no further appeal shall be made; and
