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] [Section 188] [Entire Act] State of Assam - Subsection Section 188(d) in Rules Under the Land and Revenue Regulation (d)Postal charges, when the process has to be sent by post, shall be defrayed by the State Government.
