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] [Entire Act] State of Assam - Section Section 4 in The Assam District and Sessions Judges Establishment (Ministerial) Services Rules, 1987 4. Status of the service. - The Status of the members of the Service shall be that of class III non-gazetted ministerial service.
