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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Assam - Subsection

Section 57(1) in The Assam Frontier (Administration of Justice) Regulation, 1945

(1)In criminal cases before the Deputy Commissioner, Assistant Commissioner, oaths shall be administered to all witnesses when the accused is charged with murder, but not in other cases unless either party so required, or the Court so determine.