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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(1)(a) in The Assam Criminal Law (Amendment) Act, 1934

(a)If after the commencement of a trial by Commissioners under this Act airy person surrenders or is arrested who, in the opinion of the appropriate Government, might, if he had surrendered or arrested before the commencement of the trial, have been tried jointly with the persons under trial, the appropriate Government may direct that he shall be placed on his trial jointly with such other persons at the said trial: