Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Assam - Section

Section 5 in Criminal Rules (Assam)

5.

The Public Prosecutor shall advice the Head of any Government office on any legal matter affecting the interest of Government in connection with the department which such officer represents, without the payment of a fee, such service being covered by his general retainer.