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 26 in Civil Suit Rules (Assam) 26. District Officer to consult Government pleader. - The District Officer shall then consult the Government pleader in the sufficiency of the evidence and whether any further evidence, documentary or oral, should be given.
