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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Meghalaya - Subsection

Section 23(c) in Rules for the Administration of Justice and Police in the Garo Hills District

(c)The proceedings of laskars or other duly recognised village authorities need not be in writing, but if at the trial before the village authorities any person who can write can be found, a brief note of the proceedings is to be made.