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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(iii) in The Assam Criminal Law (Amendment) Act, 1934

(iii)the conduct of, and the procedure at trials, the manners in which prosecutions, before such Commissioners shall be conducted and the appointment and the powers of persons conducting such prosecutions;