Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 36 in Civil Suit Rules (Assam)

36. Submission of report to Commissioner or Legal Remembrancer.

- He shall then submit to the Legal Remembrancer, or in Small Cause Court cases of less than Rs. 500 in value, to the Commissioner, a copy of the notice with a full report of the case and copies of such document as are necessary to its full comprehension. This report must be submitted within a month of the receipt of the notice.