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 16 in Civil Suit Rules (Assam) 16. Brief to be submitted in time. - The District Officer shall take special care that the papers are forwarded with such despatch that they may reach the Legal Remembrancer in sufficient time to enable him to consider thoroughly all the points on which his opinion is desired.
