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 2] [Entire Act] State of Assam - Subsection Section 2(44) in Assam Panchayat Act, 1994 (44)"Undischarged insolvent" means insolvent who are not discharged from future liability for debt then existing]Chapter-II Constitution of District Planning Committee
