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] [Entire Act] State of Assam - Section Section 18 in Rules Under the Assam Temperance Act, 1926 18. The presiding officer shall prepare or cause to be prepared a list of the challenged votes and the decisions as regards each challenged voter in Form D annexed to these rules.
