Legal Document View

Unlock Advanced Research with PRISMAI

- 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 20 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division

20.

The chief village authority shall decide all cases in open Darbar in the presence of the least three witness and of the complainant and accused whose attendance they are empowered to compel.