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 44] [Entire Act] State of Assam - Subsection Section 44(2) in The Assam Agricultural Produce Market Act, 1972 (2)Every such suit shall be barred unless it is instituted within six months from the date of the accrual of the alleged cause of action.
