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

State of Assam - Subsection

Section 24(c) in Criminal Rules (Assam)

(c)In petty cases which, in the opinion of the Deputy Commissioner, do not present any difficulty of law or evidence, the prosecuted officer shall make his own defence, and the Deputy Commissioner shall see that in such cases no pleader is engaged. In the same way request for the payment of counsel will be entertained only under very exceptional circumstances.