Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(c) in Rules for the Administration of Justice in the North Cachar Hills Sub-Division

(c)There shall be no preliminary enquiries by regular or village police unless the Deputy Commissioner or an Assistant to the Deputy Commissioner sees fit to direct one.