Legal Document View

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
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 52 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

52.

Any Legal Practitioner, may appear in any case before the District Council Court or the Subordinate District Council Court:Provided that in cases where an accused is not arrested, the Legal Practitioner shall take previous permission of the District Council for such appearance.