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 4] [Entire Act] State of Assam - Subsection Section 4(8) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000 (8)The requisition for recovery of such arrear revenue shall be signed by the Chief Executive Officer or any other officer authorised by the Board in this behalf.
