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] [Section 208] [Entire Act] State of Assam - Subsection Section 208(13) in Assam Excise Rules, 1945 (13)The settlement with the accepted tenderer is competent on a no objection certificate being granted by a District Magistrate to his or her character or conduct.
