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(h) in Assam Game and Betting Act, 1970 (h)"person" shall have the same meaning as defined in the Assam General Clauses Act, 1915 (Assam Act 3 of 1915) and shall include a firm, whether registered or not and also a firm of an undivided Hindu family;
