Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Assam - Subsection Section 3(4) in The Code of Criminal Procedure (Assam) (Amendment) Act, 1983 (4)Nothing in this section shall apply to cases relating to offences taken cognizance of under the Code before the commencement of this Ordinance.
