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State of Assam - Section

Section 141 in Civil Suit Rules (Assam)

141. Leave of absence.

- Whenever a Government pleader shall desire leave of absence, he shall submit an application to the District Officer, who shall forward his application to the Legal Remembrancer, stating his opinion as to whether or not leave should be granted. If the District Officer considers that the leave should be granted, he shall recommend some pleader to fill the absentees' place.