Legal Document View

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
[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(2)(r) in The Assam Excise Act, 1910

(r)providing for the grant of compensation to persons improperly arrested and subsequently released by an Excise Officer under Section 43; and persons charged before a Magistrate with offences under this Act and acquitted.