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 8 in The Assam Debt Conciliation Rules, 1937 8. Intimation of time and place to the parties. - The time and place at which the Board's sittings are to be held shall be intimated to the parties.
