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 168] [Entire Act] State of Assam - Subsection Section 168(2) in Rules Under the Land and Revenue Regulation (2)If the application is admitted, the name of the application shall be entered in the register and a copy of the entry shall, if he then desires it, be given to him fee of charge.
