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 19 in Civil Suit Rules (Assam) 19. Return of brief. - Except in cases dealt with under Rule 14(1) the Legal Remembrancer, after revising the pleadings will return the brief with his opinion to the District Officer.
