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 11] [Entire Act] State of Assam - Section Section 141 in Assam Panchayat Act, 1994 141. Power to make Rules. (1)The Statement Government may make rules for carrying out the purposes and objects of this Act.(2)any rule framed under sub-section (1) may be given retrospective effect.
