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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Assam - Subsection

Section 30(1) in The Assam Frontier (Administration of Justice) Regulation, 1945

(1)All sentences of death, transportation, or imprisonment for seven years or more shall be subject to confirmation by the High Court, and the proceedings of all cases in which any such sentence has been passed shall be submitted to the High Court forthwith, and no such sentence shall be carried into effect unless so confirmed.