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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(1) in The Assam Criminal Law (Amendment) Act, 1934

(1)The appropriate Government and every servant of the Government to whom any copy of any order made under Section 16 has been directed or endorsed by or under the general or special authority of the appropriate Government may use any and every means necessary to enforce compliance with such order.