Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(3) in The Assam Criminal Law (Amendment) Act, 1934

(3)An order under sub-section (1) dispensing with the attendance of an accused shall not affect his right of being present in person if he has become capable of appearing or appears before the Commissioners and undertakes to behave in an orderly manner.