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(2) in Civil Suit Rules (Assam) (2)In case of an appeal being preferred against Government from an original decree or order a copy on plain paper of the Lower Court's judgement appealed against should be sent to the Senior Government Advocate.
