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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(6)(i) in The Code of Criminal Procedure (Assam) (Amendment) Act, 1983

(i)Where a reference is received from a Court under sub-section (5), the Stale Government shall issue a certificate to the Court that the accused person, was, or was not acting or purporting to act in, or in connection with, the discharge of his official duty.