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 3 in Civil Suit Rules (Assam) 3. Reference to the Legal Remembrancer for opinion may be made by the following officers only:(a)The Secretaries of the State Government.(b)Commissioner of Divisions and District Officers.(c)Heads of Departments; and(d)Local Authorities.
