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 1] [Section 8] [Entire Act] State of Assam - Subsection Section 8(4) in The Assam Fiscal Responsibility and Budget Management Act, 2005 (4)Offences under this Act shall be triable by a Magistrate not lower in rank than of a Judicial Magistrate of 1st class.
