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 112 in Assam Municipal Act, 1956 112. Board to keep account of attachments and sales. - The Board shall cause a regular account to be kept of all attachments and sales made for the recovery of taxes, tolls and fees under this Act.
