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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Assam - Subsection

Section 44(2) in The Assam Frontier (Administration of Justice) Regulation, 1945

(2)The Deputy Commissioner or an Assistant Commissioner may direct a village authority to report their proceedings in any case or class of case in any way which may appear to him to be suitable. Save as required by such direction, no record of any proceedings shall be maintained.