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 3] [Section 57] [Entire Act] State of Assam - Subsection Section 57(2) in Assam Panchayat Act, 1994 (2)The taxes etc. shall be imposed, assessed and realized at such time and in such manner as may be prescribed;
