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 123 in Instructions Relating to Liquor 123. Settlement contingent on no objection from District Magistrate. - The settlement with the accepted auction purchaser or tenderer is contingent on no objection being offered by the District Magistrate to his character or conduct.
