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 1] [Entire Act] State of Assam - Section Section 20 in The Assam Debt Conciliation Act, 1936 20. Appearance of party before Board by legal practitioners. - In any proceedings before a Board any party may be permitted to appear by an agent authorised in writing, but not by a legal practitioner.
