Section 347(2)(b) in The Assam Excise Rules, 2016

[Cites 0, Cited by 0] [Section 347(2)] [Section 347] [Entire Act]

State of Assam - Subsection

Section 347(2)(b) in The Assam Excise Rules, 2016

(b)In cases where the employment of an officer to prosecute is considered necessary by the Deputy Commissioner or Superintendent of Excise/Sub-Divisional Officer or in his absence by the senior officer in change of his office, when the case is of such importance or intricacy that it is considered necessary to engage a pleader. In such cases the Government pleader or public prosecutor should ordinarily be engaged.

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State of Assam - Subsection

Section 347(2)(b) in The Assam Excise Rules, 2016