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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(a) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(a)any person is likely to commit a breach of the peace or disturb the public tranquillity, or to do any wrongful act that may probably occasion a breach of peace, or disturb the public tranquillity;