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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(5)(ii) in Assam Gramdan Rules, 1962

(ii)The Gram Sabha Adalat is not required to follow the provisions of the Code of Criminal Procedure (Act 5 of 1898) or the Indian Evidence Act, 1872 but the deposition of the parties or of their witnesses, if any, shall be recorded and filed with the case records.