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[Cites 0, Cited by 0] [Section 16C] [Entire Act]

State of Meghalaya - Subsection

Section 16C(b) in Rules for the Administration of Justice and Police in the Garo Hills District

(b)may annual the conviction and convict the accused of any offence of which the Deputy Commissioner might have convicted him, or order a new trial on the same or an amended charge, or