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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(2) in The Assam Criminal Law (Amendment) Act, 1934

(2)The evidence taken down under sub-section (1) or a transcript or copy thereof, shall, be signed by the Commissioners after they have corrected any clerical errors therein, and on such signatures shall form part of the record.