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 65 in Civil Suit Rules (Assam) 65. Opinion of Legal Remembrancer. - If the Legal Remembrancer be of opinion that an appeal should be preferred in the High Court, he shall despatch the papers to the Senior Government Advocate, who will draw up the grounds of appeal and submit them to the Legal Remembrancer.
