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 2] [Section 106] [Entire Act] State of Assam - Subsection Section 106(3) in Assam Panchayat Act, 1994 (3)The powers of examination and final acceptance of such tenders shall be vested in the Standing Committee as under Section 42 (1) (a)
