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] [Section 13(2)] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(2)(a) in Assam Panchayat Act, 1994

(a)Exercise such of the powers, perform such of the functions and discharge such of the duties of President as the President may, from time to time subject to rule made in this behalf by the Government, delegate to him order in writing: