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 54 in Civil Suit Rules (Assam) 54. Reference to Legal Remembrancer. - Upon receiving the papers with the grounds of appeal from the Government pleader, the District Officer shall record his opinion, and forward them to the Legal Remembrancer.
