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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(3) in The Assam Criminal Law (Amendment) Act, 1934

(3)For the purposes of Sections 339 and 339-A of the Code pardons tendered under sub-section (1) and sub-section (2) shall be deemed respectively to have been tendered under Sections 337 and 338 of the Code.