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[Cites 0, Cited by 0] [Section 175] [Entire Act]

Union of India - Subsection

Section 175(7) in The Assam Rifles Rules, 2010

(7)After the sentence of death has been carried into effect the authorities mentioned in sub-rule (2) or the superintendent of the civil prison, as the case may be, shall complete or cause to be completed parts II and III of the death warrant, and shall, without unnecessary delay return the completed death warrant to the officer who had issued the same.