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State of Assam - Section

Section 27 in The Assam Criminal Law (Amendment) Act, 1934

27. Power to make rules.

- The appropriate Government may make rules providing for the procedure to be followed regarding the notification of residence and report to the police by persons in respect of whom orders have been made under Section 16, and for the place and the manner of custody of all persons arrested or committed to or detained in custody under this Act.