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 103 in Civil Suit Rules (Assam) 103. And to remit or write off sum. - The Legal Remembrancer is also empowered to remit or write off any sum due to the Government under the decree of a Court which is found to be recoverable.
