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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Assam - Subsection

Section 31(2) in The Assam Frontier (Administration of Justice) Regulation, 1945

(2)The Deputy Commissioner shall fix the time and place of execution, and the time fixed shall not be less than 21 or more than 28 days from the date of issue of the warrant.