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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(6)(ii) in The Code of Criminal Procedure (Assam) (Amendment) Act, 1983

(ii)If the State Government certifies that the accused was acting or purporting to act in, or in connection with the discharge of his official duty, the Court shall dismiss the complaint or discharge the accused: