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 1] [Section 34] [Entire Act] State of Assam - Subsection Section 34(2) in The Bengal Public Demands Recovery Act, 1913 (2)if he lies, in accordance with Section 9, a petition denying liability from the date of the determination of the petition; or
