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(c) in The Assam Administrative Tribunal Regulations, 1977 (c)in case the person summoned is absent, any adult male member of the his family usually residing with him;
