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 74 in Civil Suit Rules (Assam) 74. Defence in appeal against Government. - When the District Officer thinks that an appeal to the Supreme Court should be defended by Government he shall communicate his opinion to the Senior Government Advocate when he receives notice of the admission by the High Court of such an appeal.
