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 24] [Entire Act] State of Assam - Subsection Section 24(2) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955 (2)For the purposed of this rule the existing Courts means the Courts of the Deputy Commissioner and his Assistants.
