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

State of Assam - Subsection

Section 24(1) in The Assam Criminal Law (Amendment) Act, 1934

(1)When an order under sub-section (1) of Section 16 has been made against a person, the appropriate Government may at any time, without conditions or upon any conditions which such person accepts, direct the suspension or cancellation of such order.