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 136A in Civil Suit Rules (Assam) 136A. The Government pleader shall not advise private parties on the validity of circulars of orders issued by Government or by the Heads of Departments, without the consent of Government.
