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 18] [Entire Act] State of Assam - Subsection Section 18(4) in The Assam Agricultural Income-Tax Rules, 1939 (4)Where a petition for revision is not disposed of under sub- rule (3), it shall be disposed of as required by sub-section (2) of Section 27.
