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 17] [Entire Act] State of Assam - Subsection Section 17(ii) in The Assam Administrative Tribunal Regulations, 1977 (ii)production within the period laid down by the Bench of the record considered necessary by the Bench for the hearing and disposal of the appeal.
