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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(1)(b) in Assam Gramdan Act, 1961

(b)any criminal case other than a case involving an offence which is not compoundable, or which is compoundable only with the permission of the court, under the provisions of the Code of Criminal Procedure, 1898.[Now Code of Criminal Procedure, 1973 (2 of 1974).