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 2] [Section 109] [Entire Act] State of Assam - Subsection Section 109(3) in Assam Panchayat Act, 1994 (3)The powers of examination and final acceptance of such tender shall be vested in the Standing Committee referred to in Section-52 (i) (a)
