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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(3) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(3)A warrant for the apprehension of an offender under sub-rule (1) shall ordinarily be directed to the Deputy Commissioner through the Chief Executive Member but the Court may, if its immediate execution is necessary, direct it to any other person or persons, and such person or persons shall execute the same.