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 4] [Entire Act] State of Assam - Subsection Section 4(10) in Assam Temperance Act, 1926 (10)"Returning Officer"-"Returning Officer" means the Deputy Commissioner or Sub-divisional Officer or such other person as the State Government may appoint.
