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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(3) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(3)The Executive Committee of the District Council shall provide the Subordinate District Council Court with such clerical staff as may be required to enable the Court to keep all necessary records and registers and to issue summons in the name of the Court.