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] [Section 10] [Entire Act] State of Assam - Subsection Section 10(b) in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951 (b)take over whole or in part the assets purchased with or created from the loan on such terms and conditions as may be fixed by Government.
