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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Assam - Subsection

Section 45(4) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(4)A note on the substance of all the proceedings in cases tried before them must be kept by the District Council Court and the Subordinate District Council Court in the Forms prescribed in Appendix II.In cases in which a sentence of imprisonment of not less three months is imposed full note of the evidence and proceeding must be kept.