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 34 in Criminal Rules (Assam) 34. The Deputy Commissioner shall see that a Public Prosecutor is properly briefed in all cases in which he is engaged and that briefs are sent to him in time.
