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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(1) in The Assam Criminal Law (Amendment) Act, 1934

(1)Any person convicted on a trial held by Commissioners under this Act may appeal to High Court for the State of Assam and such appeal shall be disposed of by the High Court in the manner provided in Chapter XXXI of the Code.