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

State of Assam - Subsection

Section 57(3) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(3)Subject to the provisions of Rules 44 and 55 the procedure for the attachment of the property shall be in the spirit of the Code of the Criminal Procedure, 1898, or the Code of Civil Procedure, 1908, as the case ma be.