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 4] [Entire Act] State of Assam - Subsection Section 4(7) in Assam Temperance Act, 1926 (7)"No-change resolution"-A "no-change resolution" means a resolution declaring that the powers vested in the licensing authority to grant licences may be exercised as usual.
