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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(4)(a) in The Assam Criminal Law (Amendment) Act, 1934

(a)to the trial of persons who surrendered or were arrested before the dale of the commencement of this Act, in respect of any offence for which they have not at such date been placed on trial, as well as to the trial of persons who surrendered or are arrested after that date;