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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(1) in The Assam Criminal Law (Amendment) Act, 1934

(1)An order made under sub-section (1) of Section 16 shall be served on the person in respect of whom it is made in the manner provided in the Code, for the service of a summons, and upon such service, such person, shall be deemed to have had due notice thereof.