Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Assam - Subsection Section 14(vi) in The Assam Criminal Law (Amendment) Act, 1934 (vi)and matter which appears to the appropriate Government to be necessary for carrying into effect the provisions of this Act relating to or ancillary to trial before Commissioners.
