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 5 in The Assam Board of Revenue Act, 1962 5. Power of State Government to assign additional duties and functions. - Without prejudice to anything contained in Section 4, the State Government may, by notification, assign to the Board such other duties and functions as it may deem fit.
