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 67] [Entire Act] State of Assam - Subsection Section 67(4) in Civil Suit Rules (Assam) (4)In case of an appeal from an appellate decree, exceeding Rs. 50 in value, filed against Government, no paper other than those mentioned in Clause (1) need be sent to the Senior Government Advocate.
