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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(4) in The Assam Criminal Law (Amendment) Act, 1934

(4)At any time before the commencement of trial of any person under this Act, the appropriate Government may, by an order in writing stating the reasons therefor withdraw the case of such persons from the Commissioners appointed for the trial to three other Commissioners appointed in this behalf.