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 19] [Entire Act] State of Assam - Subsection Section 19(iii) in Rules Under Section 12 of the Northern India Ferries Act, 1878 (iii)whether be has landed property in his own name within the district or State, can speak the regional language, is financially sound and of good conduct, etc.
