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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Assam - Subsection

Section 55(2) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(2)Every warrant for the execution of a sentence of imprisonment shall be directed to the Officer-in-Charge of the Jail by the State Government in which the prisoner is, or is to be confined through the Deputy Commissioner.