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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(1) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(1)If the Court which convicted the offender, or a Court which could have dealt with the offender in respect of his original offence, is satisfied that the offender has failed to observe any of the conditions of his recognisance, it may issue a warrant for his apprehension.