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 20] [Entire Act] State of Assam - Subsection Section 20(iii) in Assam Service (Discipline and Appeal) Rules, 1964 (iii)It is not submitted within the period specified in rule 17 and no sufficient cause is shown for the delay; or
