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 20] [Entire Act] State of Assam - Subsection Section 20(c) in Rules Under the Assam Temperance Act, 1926 (c)such other persons as the committee appointed under Rule 17 above may require or permit to be present for the purpose of their enquiries under Rule 17.
