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 38] [Entire Act] State of Assam - Subsection Section 38(6) in The Assam Frontier (Administration of Justice) Regulation, 1945 (6)The decision so recorded shall be enforceable as if it was a decision of the Court recording it and shall be final.
