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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Assam - Subsection

Section 39(1) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(1)In a Criminal case the District Council or the Governor may direct an appeal to be presented to the District Council Court from any order passed by a Village Court or the Subordinate District Council Court.