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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(v) in The Assam Criminal Law (Amendment) Act, 1934

(v)the temporary custody or release on bails of persons referred to or included in any order made under sub-section (1) of Section 3, and the transmission of records to the Commissioners; and