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State of Assam - Section

Section 4 in The Assam Criminal Law (Amendment) Act, 1970

4. Amendment of Rule 11.

- In Rule 11 of the said rules, for the words, "The Sub-divisional Officer, or to an Assistant to the Deputy Commissioner and from him to the Deputy Commissioner, whose orders are final but the Governor may at any time call for the proceedings of any officer subordinate to him and modify or reverse any order passed" the words, "an Assistant to the Deputy Commissioner and from him to the Deputy Commissioner whose orders are final but the Governor may at any time call for the proceedings of any officer subordinate to him and modify or reverse any order passed" shall be substituted.