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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(2) in The Assam Frontier (Administration of Justice) Regulation, 1945

(2)The village authorities shall not be deemed to be Police Officers for purposes of Section 25 and Section 26 of the Indian Evidence Act, 1872 (Act 1 of 1872) or of Section 162 of the Code of Criminal Procedure 1898 (Act V of 1898).