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State of Assam - Section

Section 14 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division

14.

The Deputy Commissioner shall be competent to pass sentence of death, transportation, or imprisonment up to the maximum amount provided for the offence, of whipping and of a fine up to any amount:Provided that all sentences of death, transportation or imprisonment of seven years and upwards shall be subject to the confirmation by the High Court.