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 24] [Entire Act] State of Assam - Subsection Section 24(d) in Criminal Rules (Assam) (d)When the prosecuted officer is discharged or acquitted, the case will be dealt with as provided under Rule 23, allowance being made for the expenses, if any, realizable under the order of the Court.
