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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(3) in The Assam Criminal Law (Amendment) Act, 1934

(3)Nothing in this section shall entitle any person against whom an order has been made under sub-section (1) of Section 16 to attend in person or to appear by pleader in any matter connected with the reference to the said Judges, and the proceedings and report of the said Judges shall be confidential.