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 14 in Criminal Rules (Assam) 14. Without the previous sanction of the Legal Remembrancer, no Public Prosecutor or other Pleader may be sent on deputation by a Deputy Commissioner beyond the limit of his own District.
