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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1) in The Code of Criminal Procedure (Assam) (Amendment) Act, 1983

(1)Notwithstanding anything to the contrary contained in the Code, the Executive Magistrate may, in addition to the judicial Magistrates, exercise powers of remand under Section 167 of the Code.