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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(2)(c) in Criminal Rules (Assam)

(c)The Sessions Judge shall keep the District Magistrate supplied with an up-to-date list of pleaders on the panel, not excluding those who have had their turn, whether by rotation or because they were chosen by an accused out of their turn