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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(e) in Criminal Rules (Assam)

(e)An incriminated officer, who is left to arrange for his own defence, shall, before engaging a lawyer, report in writing the name of the person selected and his proposed remuneration to the Deputy Commissioner through the head of the office; and it will then be for the Deputy Commissioner to say whether in the event of his being acquitted, he will advise Government to pay the whole or only part of the fees proposed.