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 1] [Entire Act] State of Assam - Section Section 2 in Criminal Rules (Assam) 2. In Gauhati, the Public Prosecutor shall be generally in charge of all criminal works, while Government Pleader shall conduct all civil and revenue cases.
