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 23] [Entire Act] State of Assam - Subsection Section 23(2) in The Assam Criminal Law (Amendment) Act, 1934 (2)On receipt of the said report, the appropriate Government shall consider the same and shall pass such order thereon, as appears to the appropriate Government to be just and proper.
