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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(1) in The Assam Criminal Law (Amendment) Act, 1934

(1)The appropriate Government shall, by order in writing, appoint such persons as it thinks fit to constitute visiting committees for the purpose of this Act, and shall by rules prescribe the functions which these committees shall exercise.