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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Assam - Subsection

Section 54(4) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(4)Whenever an application is made under sub-rule (3) the said Court may order the arrest and detention of the offender or the person concerned in execution of the decree according to the spirit of the Criminal Procedure Code.