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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Assam - Subsection

Section 1(3) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(3)They shall come into force at once but the Courts constituted under these rules shall commence functioning on such date as the Executive Committee may, by notification in the Gazette, appoint in this behalf, hereinafter referred to as "the appointed day".