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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(2) in Assam Gramdan Act, 1961

(2)No Gram Sabha Adalat shall proceed with the trial of criminal case against any person where a criminal case is pending against him in any Panchayati Adalat or any other court in respect of the same offence or on the same facts of any other offences of which the accused might have been charged or convicted.