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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(4)(iii) in Assam Gramdan Rules, 1962

(iii)Gram Sabha Adalat shall release an accused brought before it under sub-Rule (4) (ii) on his executing a bond for a sum not exceeding one hundred rupees to appear before it whenever called for the pending case.