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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Meghalaya - Subsection

Section 22(2) in Rules for the Administration of Justice and Police in the Garo Hills District

(2)The High Court or the Deputy Commissioner may call for the proceedings of any officer subordinate to it or him and reduce and enhance, cancel or alter any sentence passed or remand the case for re-trial.