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 13] [Entire Act] State of Assam - Subsection Section 13(3) in Assam Tribal Development Authority Act, 1983 (3)The notice for the meeting of the Authority shall be issued by the Member Secretary and normally 10 days' notice will be necessary unless the requirement is waived by the Chairman.
