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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(2) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(2)The District Council Court may call for and examine the record of any proceedings of the Subordinate District Council Court or a Village Court and may enhance reduce, cancel or modify and sentence or finding passed by such Court or remand the case for retrial.