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(o) in Assam Panchayat (Constitution) Rules, 1995 (o)"State Election Commissioner" means State Election Commissioner, of Assam appointed under 'Section 114 of the Act read with Article 243K of the Constitution of India;
