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 168] [Entire Act] State of Assam - Subsection Section 168(3) in Rules Under the Land and Revenue Regulation (3)Every such registration shall hold good for five years from the date on which it is made and shall then become void.Vide Forms Nos. 43 and 44.
