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 2] [Entire Act] State of Assam - Subsection Section 2(e) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976 (e)"Governing body" means a body of management required under sub-rule (2) of Rule 37 of the Assam Children Rules, 1976;
