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 15] [Entire Act] State of Assam - Subsection Section 15(3) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955 (3)The fines and payments imposed and ordered under sub-rules (1) and (2) may be enforced by distraint of the property of the offender.
