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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(1)(f) in The Assam Criminal Law (Amendment) Act, 1934

(f)shall be committed to custody in jail; and may at any time add to, amend, vary or rescind any order made under this section: