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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(7) in The Code of Criminal Procedure (Assam) (Amendment) Act, 1983

(7)The provisions of sub-sections (5) and (6) shall apply to all proceedings pending on the date of commencement of this Ordinance in respect of which a Court has taken cognizance of an offence in accordance with the provisions of this Code."